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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961

(1)Where the produce to be shared is grain, no cultivating tenant shall harvest the crop unless he has given in such manner as may be prescribed, not less than ten days' notice in writing intimating the public trust of his decision to harvest and the notice shall expire on the day on which the harvest is to take place.