Section 2(6) in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
(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.]
