Section 2 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
2. Definitions.
- In this Scheme, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Act, 2006;(b)"agricultural labourer" means, any person in the age group of 18 to 65 years, engaged to work in agricultural or allied agricultural operations for wages but who does not own any land;(c)"Board" means the Tamil Nadu Agricultural Labourers Welfare Board" established under sub-section (1) of section 5 of the Act;(d)"Committee" means a district level, taluk level or village level Committee, as the case may be, constituted under sub-section (1) of section 8 of the Act;(e)"dependent" in relation to an agricultural labourer or farmer means any of the relatives of such member as specified below:-(i)Wife or husband, as the case may be;(ii)Children;(iii)Widow and children of the pre-deceased son; and(iv)Parents;(f)"farmer" means a farmer in the age group of 18 to 65 years 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 includes a registered cultivating tenant;(g)"Form" means the form appended to this Scheme;(h)"Fund" means the Tamil Nadu Agricultural Labourers - Farmers Social Security and Welfare Fund constituted under the Scheme;(i)"registered cultivating tenant" means a person in the age group of 18 to 65 years, who holds wet land not exceeding 2.50 acres or dry land not exceeding 5.00 acres under a registered tenancy agreement and carry on direct cultivation of that land.Explanation. - For the purpose of sub-clauses (f) and (i), in the case of a holding consisting both wet and dry land, 0.50 acre of wet land shall be equal to one acre of dry land;(j)"Rule" means Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Rules, 2006;(k)"Member-Secretary" means the Commissioner of Land Reforms and Member-Secretary of the Board constituted under section 5 of the Act;(l)words and expressions not defined, but used in this Scheme shall have the respective meaning assigned to them in the Act and rules.
