Section 3(32) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(32)"orchard" means an enclosure or assemblage of fruit or nut-bearing trees, constituting the main crop therein, whether of spontaneous or artificial growth, but does- not include trees on such bunds as are not within or adjunct to such enclosure or assemblage.[Explanation. [This Explanation was added by Section 3(1) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974), which was deemed to have come into force on the 6th April 1960.] - The expression "fruit or nut bearing "trees" shall not include plantain tree;]
