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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2)(b) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(b)The authorized officer shall cause notice of the deposit to be issued to the trustee of the public trust and determine, after a summary enquiry, whether the amount deposited represents the correct amount of rent due from the cultivating tenant. If the authorized officer finds the any further sum is due, he shall allow the cultivating tenant such time as he may consider just and reasonable having regard to the relative circumstances of the public trust an the cultivating tenant for depositing such further suit inclusive of such costs as the authorized officer may allow if the authorized officer adjudges that no further sum is due or if the cultivating tenant deposits within the time allowed such further sum as is ordered by the authorized officer, the cultivating tenant shall be deemed to have paid the rent within the period specified in clause (a) of sub-section (1). If having to deposit a further sum, the cultivating tenant fails to do so within the time allowed by the authorized officer, the trustee of the public trust may evict the cultivating tenant as provided in sub-section (3).