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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2) in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969

(2)"agricultural land" means any land used for the cultivation of paddy, and includes any land used for any purposes subservient thereto, but does not include house site or land used exclusively for non-agricultural purposes;