Section 2(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)[ "administrator" means a Government servant or an employee of any body corporate owned or controlled by the Government appointed under this Act in the place of the board;] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013. w.e.f. 31.1.2013.][(1-A)] [Renumbered by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] "agriculture" includes horticulture, floriculture, raising of crops (including plantation, tree crops and garden produce), seed farming and forestry and the word agricultural" shall be construed accordingly;
