Section 2(1)(b) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956

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State of Tamilnadu - Subsection

Section 2(1)(b) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956

(b)[ "cultivating tenant",- [Substituted for the original clause (b) by section 3 of the Tamil Nadu cultivating tenants Protection ami Payment of Fair Rent (Amendment) act, 1969 (Tamil Nadu Act 9 of 1969).]

(i)means a person who contributes his own physical labour or that of any member of his family in the cultivation of any land belonging to another, under a tenancy agreement, express or implied; and

(ii)includes-

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State of Tamilnadu - Subsection

Section 2(1)(b) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956