Section 2(e) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(e)"landlord", in relation to a holding or part thereof means the person entitled to evict the cultivating tenant from such holding or part;(ee)[ a person is said to carry on personal cultivation on a land when he contributes his own physical labour or that of the members of his family in the cultivation of that land;] [Inserted by section 3(3) of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 (Tamil Nadu Act XIV of 1956).]
