Section 38 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
38. Amendment of by-laws by the Registrar.
- [(1)] [Section 38 was renumbered as sub-section (1) of that section by section 3(i) of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1968 (Tamil Nadu Act 22 of 1968).] The Registrar may at any time on application made by a majority of the members of a tenant farming society, [***] [The words 'or of his own motion' were omitted by section 3(i) of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1968 (Tamil Nadu Act 22 of 1968).] after giving notice to the society in such manner as may be prescribed and after giving the society an opportunity of being heard, amend the by-laws.(2)[ Where the Registrar is satisfied that for the purpose of altering the area of operations of a tenant farming society or for the purpose of improving the services rendered by it or for such other purpose as may be prescribed, an amendment of the by-laws is necessary, he may, after giving notice to the society in such manner as may be prescribed and after giving the society an opportunity of being heard, amend the by-laws.] [This sub-section was added by section 3(ii) of the Tamil Nadu Public Trusts Regulation of Administration of Agricultural Lands) Amendment Act, 1968 (Tamil Nadu Act 22 of 1968).]
