Section 14(2) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(2)Any cultivating tenant who owns, or who cultivates either as tenant or as owner or as both, an extent of land exceeding that specified in sub-section (1), but not exceeding 10 acres of wet land may, by notice in writing addressed to the landowner, relinquish at the end of the agricultural 1 year ending in 1957 the tenancy, in respect of such portion of the land aforesaid, as may be necessary then title him to all the benefits of a cultivating tenant under this Act. Such cultivating tenant shall be entitled to all the benefits of this Act till the end of the agricultural year ending in 1957 and shall, thereafter, be entitled to all the rights of a cultivating tenant under this Act only on such relinquishment.[Explanation I. [Added by section 3(iv) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961), with effect on and from the 2nd March 1960, waas numbered as Explanation I thereof by section 4(v) of the Tamil Nadu Cultivating tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] - In relation to the Shencottah taluk of the Tirunelveli district, the expression "the agricultural year ending in 1957" in both places where it occurs in this sub-section shall be construed as referring to 'the agricultural year ending in 1962'.][Explanation II. [Added by section 4(v) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963)] - In relation to the added territories, the expression "the agricultural year ending in 1957" wherever it occurs in this sub-section except in Explanation I shall be construed as referring to "the agricultural year ending in 1964][Explanation III. [Added by section 3(iv) of the Tamil Nadu Cultivationg Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976).] - In relation to Kanyakumari District, the expression "the agriculture year ending iii 1957", wherever it occurs in this sub-section except in Explanations I and II shall be construed as referring to "the agricultural year ending in 1979".]
