Section 4AA(1) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(1)A cultivating tenant who is enrolled as a member of the Armed Forces, may, on or after such enrolment, sublet the lands held by him, as cultivating tenant.] [x x x] [The portion 'and the sub-tenant concerned shall, subject to the provisions of sub-section (2), be deemed to be a cultivating tenant for the purposes of this Act and of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956), if such subtenant contributes his own physical labour or that of any member of his family in the cultivation of such land' was omitted by section 2(ii)(a) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1969 (Tamil Nadu Act 9 of 1969).].
