Section 3(47) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(47)"tope" means any land containing groups of fruit or nut-bearing trees including palmyra trees, constituting the main crop in such land, whether of spontaneous or artificial growth and includes orchards, but does not include trees on such bunds as are not within or adjunct to such groups of trees;[Explanation. [This Explanation was added by section 3(1) of the Tamil Nadu Land Reforms Fixation of Ceiling on Land) Fifth Amendment Act, 1972 (Tamil Nadu Act 10 of 1974), which was deemed to have come into force on the 6th April 1960.] - The expression "fruit or nut-bearing trees" shall not include plantain tree.]
