Section 6(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(2)Any agricultural labourer or farmer (including a cultivating tenant), who owns wet land not exceeding 2.50 acres or dry land not exceeding 5.00 acres and engaged in direct cultivation of that land and who has completed the age of 18 years but not completed 65 years, may register his/ her name to become a member of the Scheme.
