Section 2 in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)[ "adult" means a person who has completed his eighteenth year of age;] [Inserted by Tamil Nadu Act 65 of 1981.](1A)[] [Re-numbered by the Tamil Nadu Act 65 of 1981.] "agricultural labourer" means a person who, in consideration of wages payable to him by a landowner performs manual labour on the agricultural land of such landowner, but does not include-(a)a pannaiyal as defined in the Tanjore Pannaiyal Protection Act, 1952 (Tamil Nadu Act XIV of 1952);(b)a person engaged in the household work of the land owner or for cleaning cattle-yard, or for storing manure at the backyard of the house;](2)"agricultural land" means any land used for the cultivation of paddy, and includes any land used for any purposes subservient thereto, but does not include house site or land used exclusively for non-agricultural purposes;(3)"Conciliation Officer" means, in relation to any area, the Conciliation Officer appointed under this Act for such area;(4)"fair wages" means the rate of wages specified in Schedule II;(5)"Government" means the State Government;(6)"landowner"-(a)in relation to a land personally cultivated means, the owner of such land and include the heirs, assignees and legal representatives of such owner or persons deriving rights through him, and(b)in relation to a land cultivated by a cultivating tenant means, such cultivating tenant.Explanation. - "Cultivating tenant" shall have the same meaning as in clause (aa) of section 2 of the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955) and in clause (5) of section 2 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1956);[(6-A) "non-adult" means a person who has not completed his eighteenth year of age;] [Inserted by Tamil Nadu Act 65 of 1981.](7)"Revenue Court" means, in relation to any area, the Revenue Court constituted under this Act for such area.
