Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(a) in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986 (a)"agricultural land" means land used for agriculture or horticulture, not being land appurtenant to a residential building;
