Section 4AA(6) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(6)The provisions of tins section have effect notwithstanding anything inconsistent therewith contained in any other provision of this Act or of any other Act,Explanation. - For the purpose of this Act-(a)member of the Armed Forces shall have the same meaning as in clause (29) of section 3 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 7969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 7969.] Act LVIII of 1961);(b)a member of the Armed Forces who has been discharged or retired from service or who has been sent to Reserve is said to carry on personal cultivation on a land when contributes his own physical labour or that of the members of his family in the cultivation of that land; and(c)a member of the Armed Forces in service shall be deemed to carry on personal cultivation on a land if such land is cultivated by the members of his family or by his own servants or by hired labour, with his own or hired stock.
