Section 2(f) in The Tamil Nadu Bhoodan Yagna Act, 1958
(f)"landless poor person" means a person who either is not an owner of land or an owner of land which does not exceed the limits prescribed in this behalf and whose annual income does not exceed [such sum not exceeding twenty-five thousand rupees as may be prescribed] [Substituted for the words 'three hundred rupees' by Tamil Nadu Bhoodan Yagna (Amendment) Act. 2000 (Tamil Nadu Act 37 of 2000).];
