Section 7(3) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(3)The cultivating tenant concerned shall have the option to select the land, the possession of which shall revert to the public trust under sub-section (1) or sub-section (2), as the case may be;Provided that such option shall be subject to such conditions as may be prescribed.Explanation. - For the purposes of this section and sections 10 and 11, cultivating tenant shall include any tenant who is in actual possession of the land but does not contribute his own physical labour or that of any member of his family in the cultivation of such land.
