Section 36 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
36. Transfer of possession of land to tenant farming society.
(1)When a tenant farming society has been registered under section 35, the possession of all land held by a member in respect of which he becomes a member of the tenant farming society shall with effect from the date of such registration and for so long as the registration of the tenant farming society is not cancelled stand transferred to the tenant farming society, which shall thereupon hold such land and use it for agricultural purposes.(2)If any cultivating tenant under any public trust is admitted as a member of a tenant farming society after its registration, the possession of the land held by him and in respect of which he becomes a member, shall with effect from the date on which he becomes a member stand transferred to the tenant farming society.(3)No member of a tenant farming society shall withdraw his membership during the period specified in the agreement executed by him under sub-section (1) of section 40:Provided that the society may, subject to such conditions as may be prescribed, permit any member to withdraw.(4)Where any member of a tenant farming society ceases to be a cultivating tenant by virtue of any order passed under Chapter III by the authorized officer or the District Court in respect of any land the possession of which stood transferred to the tenant farming society, he shall, with effect from the date of such order, cease to be a member of that society in respect of that land.(5)(a)Notwithstanding the withdrawal of membership of a tenant farming society by a cultivating tenant under sub-section (3), or the cessation if such membership under sub-section (4), the possession of the land in respect of which the cultivating tenant had become a member shall continue, to remain with the tenant farming society and the rights, and liabilities of the cultivating tenant aforesaid shall be deemed to have devolved on the tenant farming society:Provided that nothing in this clause shall be deemed to make the tenant farming society liable for the payment of rent accrued due before the date on which the cultivating tenant became a member of such society.(b)The tenant farming society shall in respect of such land as is referred to in clause (a) admit a new member and permit him to cultivate such land:Provided that the extent of the land so cultivated together with the other land already held by him shall not exceed in the aggregate the cultivating tenant's ceiling area.
