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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(i) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

(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.