Section 40(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(1)Every member of a tenant farming society shall execute an agreement with the tenant farming society specifying-(i)the period for which he shall continue as member of such society, such period not being less than five years in any case;(ii)the basis on which the share of his income shall be determined; and(iii)such other matters as may be prescribed.
