Section 2(9) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(9)"person interested" in relation to any kudiyiruppu or superstructure thereon includes any person claiming, or entitled to claim, an interest in the compensation payable on account of the vesting of that kudiyiruppu or superstructure in the occupant of the kudiyiruppu;[(9-A) "Plantation" means any land used for growing all or any of the following, namely, cardamon, cinchona, coffee, rubber or tea;] [Added by Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Amendment Act, 1974 (Tamil Nadu Act 17 of 1974).][(9-B) "Plantation Labour" means a person whose principal means of livelihood is the income he gets as wages for his manual labour on plantation.] [Added by Tamil Nadu Occupants ofKudiyiruppu (Conferment of Ownership) Amendment Act, 1974 (Tamil Nadu Act 17 of 1974).]
