Section 9 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
9. Furnishing of returns by public trust.
(1)The trustee of every public trust shall, within ninety days from the date of the expiry of the period prescribed under section 6, furnish to the authorized officer a return containing such particulars as may be prescribed.(2)If, on or after the notified date, any land-(i)reverts to any public trust under section 7 or sub-section (2) of section 15; or(ii)is resumed by arty public trust under section 19; or(iii)is acquired by any public trust by sale, gift exchange, surrender, agreement, settlement or otherwise then, the trustee of the public trust shall, within nine days from the date of the expiry of the period specific in section 8, furnish to the authorized officer a return containing such particulars as may be prescribed.
