Section 20(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(1)Any cultivating tenant under any public trust, who has been evicted except in accordance with the provisions of sections 7, 15(2) and 19 may make an application to the authorized officer within whose jurisdiction the land from which he was evicted is situated, within a period of six months from the date of such eviction which he was evicted and to hold it with all subject to all the liabilities of a cultivating tenant:Provided that the application may be the period of six months aforesaid if the authorized for reasons to be recorded in writing, is satisfied applicant had sufficient cause for not applying with period.
