Section 3(10) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(10)"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 of 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)does not include a mere intermediary or his heir;
