Section 36(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(1)When a tenant farming society has been registered under section 35, the possession of all land held by a member in respect of which he becomes a member of the tenant farming society shall with effect from the date of such registration and for so long as the registration of the tenant farming society is not cancelled stand transferred to the tenant farming society, which shall thereupon hold such land and use it for agricultural purposes.
