Section 10 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
10. Furnishing of returns by cultivating tenant.
(1)Every cultivating tenant under any public trust who, immediately before the notified date, is possession of land in excess of the cultivating ceiling area, shall, within ninety days from the notify date, furnish to the authorized officer a return contain such particulars as may be prescribed.[Explanation. [This explanation was added by section 5(ii)(a) of Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu 9 of 1965). 1 This explanation was added by section 5(ii)(b) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).] - In the case of a member of the Armed Forces, the return under sub-section (1) shall furnished within six months after the Proclamation Emergency has ceased to operate.](2)If, on or after the notified date, any cultivating tenant under any public trust acquires by sale, lease, gift, exchange, surrender, agreement, settlement, or otherwise, any land which, together with the other land, if any, already held by him exceeds in the aggregate the cultivating tenant's ceiling area, then, he shall, within ninety days from the date of such acquisition, furnish, to the authorized officer a return containing such particulars as may be prescribed.[Explanation. [This explanation was added by section 5(ii)(a) of Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu 9 of 1965). 1 This explanation was added by section 5(ii)(b) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).] - In the case of a member of the Armed Forces, the return under sub-section (2) shall be furnished within six months after the Proclamation of Emergency has ceased to operate, or within ninety days from the date of the acquisition, whichever is later.]
