Section 12(b) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(b)in any case where he is satisfied that the failure to lease out the land is not due to the non-availability of persons to take on lease the land concerned, choose, subject to such conditions as may be prescribed, 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:
