Section 14(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(1)If it appears to the authorized officer that any land which is intended to be personally cultivated by any public trust-(i)has remained uncultivated for any two consecutive years; or(ii)has not been used fully and efficiently for the purpose of agriculture through the default of the public trust; or(iii)has been neglected or mismanaged, by the public trust as a result of which, the cultivation of such land has seriously suffered, the authorized officer shall, subject to such conditions as may be prescribed, choose one or more persons willing to cultivate such land and direct the trustee of the public trust concerned to lease out such land to the person or persons aforesaid within the prescribed period:Provided that the extent of the land so leased out to any one person together with the other land, if any, already held by him shall not exceed in the aggregate the cultivating tenant's ceiling area.
