Section 52(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)If, upon application or otherwise, the Government are satisfied that-(i)the land or part thereof exempt by virtue of the notification issued under sub-section (1) as used for any purpose other than the purpose for which it was used on the date of the issue of such notification; or(ii)the public trust has contravened or failed to comply with the conditions specified in such notification,the may, in respect of the whole or any part of the land exempt by virtue of such notification, cancel such notification; and upon such cancellation, the whole or part of such land, as the case may be, Shall again be subject to the operation of all the provisions of this Act.
