Section 52(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(1)If, upon application or otherwise, the Government are satisfied that having due regard to-(i)the object of any public trust;(ii)the purpose for which any land held by such public trust is used and the income from such land;(iii)in the case of any educational institution, the extent of land required for teaching and demonstration purposes; and(iv)such other matters as may be prescribed,the operation of the provisions of this Act in respect of any land held by such public trust will not be in the interests of such public trust, they may, by notification and subject to such conditions, if any, as they may specify in the notification, exempt such land from the operation of all or any of the provisions of this Act.
