Section 24(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(1)Subject to the other provisions of these rules, where the surplus land acquired under section 18 is in the possession of any cooperative society registered or deemed to have been registered under the Tamil Nadu Cooperative Societies Act, 1932 [(Tamil Nadu Act VI of 1932)] [See now Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983)] or under the Travancore-Cochin Co-operative Societies Act, 1951 (Travancore-Cochin Act X of 1952) or any land mortgage bank to which the Tamil Nadu Co-operative Land Mortgage Banks Act, 1934 ( Tamil Nadu Act X of 1934) applies or any agricultural company, such co-operative society, land mortgage bank or agricultural company may, on application made by it to the authorized officer in Form 14, be permitted to continue in possession of such land.
