Section 2 in Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Cultivating tenant" means-(i)a cultivating tenant as defined in clause (aa) of section 2 of the Tenants Protection Act; or(ii)a cultivating tenant as defined in clause (5) of section 2 of the Public Trusts Act;(b)"drought affected areas" means the areas specified in Schedule I in this Act;(c)"flood affected areas" means the areas specified in Schedule-II to this Act;(d)"Public Trusts Act" means the Tamil Nadu Public Trust (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961);(e)"Tenants Protection Act" means the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955);(f)words and expression used and not defined in this Act but defined in the Tenants Protection Act or in the Public Trusts Act shall have the meanings respectively assigned to them in the Tenants Protection Act or in the Public Trusts Act, as the case may be.
