Section 2(f) in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986
(f)"rent" means rent accrued due in respect of any agricultural land for the fasli year ending with the 30th day of June 1986 and for any previous fasli year and includes any amount of compensation accrued due for the said period, for the use and occupation of house property or any other immovable property;
