Section 2(5) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(5)"cultivating tenant" -(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 -(a)any such person who continues in possession if the land after the determination of the tenancy agreement; or(b)the heir of such person, if the heir contributes his own physical labour or that of any member of his family in the cultivation of such land; or(c)a sub-tenant if he contributes his own physical labour or that of any member of his family in the cultivation of such land; but(iii)dots not include a mere intermediary or his heir.Explanation, [I] [The Explanation to clause (5) was numbered as Explanation of that clause and this Explanation was added by section 5(i)(a) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).]. - For the purposes of Chapters III and IV, a co-operative farming society shall be deemed to be a cultivating tenant;[Explanation II. [The Explanation to clause (5) was numbered as Explanation of that clause and this Explanation was added by section 5(i)(a) of the Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).] - A member of the Armed Forces in service shall be deemed to be a cultivating tenant in respect of a land if such land is cultivated by the members of his family or by his own servants or by hired labour, with his own or hired stock;]
