Section 2(9) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(9)"village" means any local area which is designated as a village in the revenue accounts and for which the revenue accounts are separately maintained by one or more kamams or which is now recognised by the Government or may hereafter be declared by the Government for the purposes of this Act to be a village, and shall include any hamlet or hamlets which may be attached thereto.
