Section 2 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"agriculture" includes-(a)horticulture;(b)sericulture;(c)the raising of crops, grass or garden produce;(d)the use by an agriculturist of land held by him or part thereof for grazing;(e)the use of any land for the purpose of raising manure crops;(f)dairy fanning;(g)poultry farming;(h)livestock breeding;(i)growing of trees;and 'agricultural' shall be construed accordingly;(2)"agricultural labourer" means -(i)any person in the age group of 18 to 65 years, engaged to work in agricultural or allied agricultural operations for wages, but who does not own any land;(3)"Board" means a Board established under section 5;(4)"dependent", in relation to an agricultural labourer or farmer, means any of the relatives of such member as specified below:-(i)wife or husband, as the case may be;(ii)children;(iii)widow and children of the pre-deceased son; and(iv)parents;(5)"employer" means a person who engages an agricultural labourer;(6)"farmer" means a farmer in the age group of 18 to 65 years who owns wet land not exceeding 2.50 acres or dry land not exceeding 5.00 acres and engage in direct cultivation of that land and includes a registered cultivating tenant;(7)"Fund" means the Tamil Nadu Agricultural Labourers Farmers Social Security and Welfare Fund established under a Scheme;(8)"Government" means the State Government;(9)"registered cultivating tenant" means a person in the age group of 18 to 65 years, who holds wet land not exceeding 2.50 acres or dry land not exceeding 5.00 acres under a registered tenancy , agreement and carry on direct cultivation of that land.Explanation. - For the purpose of clauses (6) and (9), in case of a holding consisting both wet and dry land, 0.50 acre of wet land I shall be equal to one acre of dry land;(10)"registered members" means agricultural labourers or farmers I registered as a member under a scheme;(11)"Schedule" means Schedule to this Act;(12)"scheme" means a scheme made by the Government under this Act;(13)"Member Secretary" means the Member Secretary of the Board constituted under section 5.
