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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3)(c) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(c)if such person contravenes any of the provisions of the tenancy agreement, the authorized officer shall, after giving notice to the said trustee and person, cancel the existing lease, if any, and lease out the land himself on behalf of the public trust to-
(i)any person who is already a cultivating tenant; or
(ii)any person who, not being already a cultivating tenant, executes an agreement with the public trust that he will contribute his own physical labour or that of any member of his family in the cultivation of the land so leased out to him: