Section 41 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
41. Liability of the tenant farming society to rent and other dues.
- A tenant farming society shall, as from the on which it is registered, or from the date on which new member is admitted, be liable for the payment rent, betterment contribution and other public if any, accrued due after the date aforesaid and by the member concerned under this Act or any other law for the time being in force, in respect of the land the possession of which stands transferred to the tenant farming society under section 36.
