Section 52 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
52. Power of Government to exempt by notification and to cancel such notification.
(1)If, upon application or otherwise, the Government are satisfied that having due regard to-(i)the object of any public trust;(ii)the purpose for which any land held by such public trust is used and the income from such land;(iii)in the case of any educational institution, the extent of land required for teaching and demonstration purposes; and(iv)such other matters as may be prescribed,the operation of the provisions of this Act in respect of any land held by such public trust will not be in the interests of such public trust, they may, by notification and subject to such conditions, if any, as they may specify in the notification, exempt such land from the operation of all or any of the provisions of this Act.(2)If, upon application or otherwise, the Government are satisfied that-(i)the land or part thereof exempt by virtue of the notification issued under sub-section (1) as used for any purpose other than the purpose for which it was used on the date of the issue of such notification; or(ii)the public trust has contravened or failed to comply with the conditions specified in such notification,the may, in respect of the whole or any part of the land exempt by virtue of such notification, cancel such notification; and upon such cancellation, the whole or part of such land, as the case may be, Shall again be subject to the operation of all the provisions of this Act.
