Section 2(a) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(a)[ "added territories" means the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act LVI of 1959);] [Clause (a) of section 2 was re-lettered as clause (aa) of that section and this clause was inserted by Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act. 1963 (Tamil Nadu Act 33 of 1963).](aa)[ "cultivating tenant" - [This clause was substituted for clause (aa) as so re-lettered by section 2(i) of the by Tamil Nadu Cultivating Tenants Protection and Payment of Pair Rent (Amendment) Act, 1969 (Tamil Nadu Act 9 of 1969).](i)means a person who contributes his own physical labour or that of any member of his family in the cultivation of any land belonging to another, under a tenancy agreement, express or implied; and(ii)includes-
