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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(8) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(8)A public trust may advance to its cultivating tenant who is not a member of any tenant farming society such loan as may be necessary for manuring its land. The loan so advanced shall be a first charge on the share of the produce to which the cultivating tenant is entitled under this Chapter.