Section 2(g) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(g)[ one acre of wet land shall be deemed to be equivalent to one and a half acres of garden land or three acres of dry land and any reference to acres of we I land shall be deemed to include a reference to dry or garden land reduced to their equivalent extent of wet land.] [Added by section 3(4) by the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 (Tamil Nadu Act XIV of 1956).]
