Section 27(3) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(3)If the trustee of a public trust fails to attend harvest on the date of harvest specified in the notice give under sub-section (1), the cultivating tenant shall entitled to harvest the crop on that date or on any date. In such a case, either the trustee of the public trust or the cultivating tenant may make an application to the authorized officer requesting that an officer may be disputed to make the division of the produce.
