Section 2(1A) in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
(1A)[] [Re-numbered by the Tamil Nadu Act 65 of 1981.] "agricultural labourer" means a person who, in consideration of wages payable to him by a landowner performs manual labour on the agricultural land of such landowner, but does not include-(a)a pannaiyal as defined in the Tanjore Pannaiyal Protection Act, 1952 (Tamil Nadu Act XIV of 1952);(b)a person engaged in the household work of the land owner or for cleaning cattle-yard, or for storing manure at the backyard of the house;]
