Section 2(g) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(g)[ "direct cultivation" means cultivation mainly by one's own labour or by the labour of the members of his family supplemented by hired labour on wages payable in cash or in kind in times of special need such as transplantation and harvest.] [Inserted by G. O. Ms. No. 1358, dated the 21st June 1979.]
