Section 10(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(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.]
