Section 24(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(4)The order permitting the co-operative society, land mortgage bank or agricultural company (hereinafter in this sub-rule referred to as the lessee), to continue in possession of the land shall be, subject to the conditions hereinafter specified, namely:-(a)The lessee shall execute a lease deed in such form as may be specified by the Government within one month from the date on which the authorized officer passes orders permitting the lessee to continue in possession of the land.(b)The period of lease shall be five years and, on the expiration of that period, the authorized officer may, from time to time, renew the lease for such period not exceeding five years at a time. Such renewal shall be, subject to such modifications and additions as may be specified by the authorized officer.(c)The rent chargeable for the land shall be an amount equal to the fair rent, calculated in the manner specified in paragraph 4 of Part I of Schedule III to the Act and shall be payable before such date or dates, as may be fixed by the authorized officer.(d)Arrears of rent shall bear interest at six per cent per annum from the date on which the rent becomes due.(e)The lessee shall not use the land, or allow it to be used, except for the purpose for which it is leased.(f)The lessee shall permit the officers and servants of the Government, with or without workmen, at all times, to enter upon the land, to inspect the condition of the land or to execute any work thereon.(g)The lessee shall not assign or underrate the benefits arising under the lease, without the previous written permission of the authorized officer.(h)The lessee shall take all reasonable measures to the satisfaction of the authorized officer to protect from loss, danger or destruction and to maintain in a proper state of repair, compound walls, bunds and ridges, drainage and irrigation canals and channels, wells, tanks, embankments and structures, gates and pathways, and all other improvements on the land (whether permanent or not) including trees and plants. The lessee shall also take adequate safeguards against trespass by animals or humans and against deterioration of the land generally.(i)The lessee shall see that the marks, if any, made by the officers of the Government on trees or other improvements, are preserved and not tampered with.(j)The lessee shall have no rights whatsoever to any trees standing on the land.(k)The lessee shall not cut or remove any live trees or plants, or cause them to be cut or removed, without the previous written permission of the authorized officer. The lessee shall hand over, from time to time, the trees cut with the authorized officer's permission, and also the withered, wind-fallen or dead trees and branches, to the village officer, who shall arrange for their sale in public auction and remit the proceeds thereof to the Government after deducting the charges incidental thereto.(l)The lessee shall not erect any buildings, fences, or structures of a permanent or temporary character, on the land, without the previous written permission of the authorized officer.(m)On the expiry of the lease or termination thereof under clause (p), the lessee shall restore the land to the Government in the state in which it was leased out to it.(n)All amounts payable by the lessee to the Government under these rules shall be recoverable as arrears of land revenue under the Revenue Recovery Act for the time being in force.(o)When there is a total or partial failure of crops, remission of rent shall be allowed to the lessee to the same extent, on the same principle, and in the same proportion, as remission of land revenue assessment is allowed by the Government.(p)In the event of infringement of any of the terms and conditions specified in these rules or in the order permitting the lessee to continue in possession of the land or in the deed witnessing the lease, the lessee shall be liable to pay such compensation as may be determined by the authorized officer for any loss or damage resulting from such infringement. Such infringement shall also render the lease liable to termination without compensation to the lessee. It shall also be competent for the authorized officer or any person authorized by him to enter upon the land leased out and evict the lessee summarily from the land:Provided that before taking action under this clause, the lessee shall be given a reasonable opportunity for showing cause against the action proposed to be taken.(q)The lessee shall have the option of surrendering possession of the land even before the expiry of the term of the lease, by giving to the authorized officer three months notice expiring with the end of an agricultural year.
