Section 15 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
15. Exemption.
- Nothing in this Act shall apply to any land during the period when such land is used for raising as main crop, [x x x] [Omitted by the Tamil Nadu Cultivating tenants (Payment of Fair Rent) Amendment Act, 1980 (Tamil Nadu Act 17 of 1980).], plantain or betel vines or any crop which does not give any yield for a continuous period of two years or more from the time of cultivation or to any contract merely for collection or harvesting of the produce of any kind.
