Section 15(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(1)If on the notified date any society registered under the Co-operative Societies Act (including a society specified in Schedule II) holds on lease any land held by any public trust and any member of such society cultivates such land, which together with the other land already held by him, exceeds in the aggregate the cultivating tenant's ceiling area, the society shall within such period as may be prescribed distribute the tender in such excess to any other member:Provided that the extent of land so distributed together with the ether land already held by such other member shall not exceed in the aggregate the cultivating tenant's ceiling area.
