Section 2 in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961);(b)[ "Appellate authority" means any Revenue Officer not below the rank of Revenue Divisional Officer authorised by [Land Commissioner] [Substituted by G. O. Ms. No. 1358, dated the 21st June 1979.] by notification to exercise the powers conferred on, and to discharge the duties imposed upon, the appellate authority under these rules, for such area as may be specified in the said notification;](bb)[ "Assigning authority" means any Revenue Officer not below the rank of Tahsildar authorised by [Land Commissioner] [The words 'Land Commissioner' were substituted by G. O. Ms. No. 2103, dated the 28th December 1982.] by notification to exercise the powers conferred on, and to discharge the duties imposed upon, the assigning authority under these rules, for such area as may be specified in the said notification;](c)"Form" means a form appended to these rules;(d)"landless agricultural labourer" means a landless person, whose principal means of livelihood is the income he gets as wages for his manual labour on agricultural land;(e)[ ***] [Omitted by G.O. Ms. No. 5267, dated the 29th August 1973.](f)"Section" means a section of the Act;(g)[ "direct cultivation" means cultivation mainly by one's own labour or by the labour of the members of his family supplemented by hired labour on wages payable in cash or in kind in times of special need such as transplantation and harvest.] [Inserted by G. O. Ms. No. 1358, dated the 21st June 1979.]
