Section 15(3) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(3)The public trust shall within the prescribed period lease out the lands reverted under sub-section (2) to-(i)a co-operative farming society; or(ii)any person who is already a cultivating tenant; or(iii)any person who not being already a cultivating tenant executes an agreement with the public trust that he will contribute his own physical labour or that of any member of his family in the cultivation of the land so leased out to him:Provided that the extent of land so leased out to any person other than a co-operative farming society, together with the other land, if any, already held by such person, shall not exceed in the aggregate the cultivating tenant's ceiling area.
