Section 2 in Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1989
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"cultivating tenant" means-(i)a cultivating tenant as defined in clause (aa) of section 2 of the Tenants Protection Act; or(ii)a cultivating tenant as defined in clause (5) of section 2 of the Public Trust Act;(b)"Public Trust Act" means the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961);(c)"Tenants Protection Act" means the Tamil Nadu Cultivating Act Tenants Protection Act, 1955 (Tamil Nadu Act XV of 1955);(d)words and expressions used and not defined in this Act, but defined in the Tenants Protection Act or in the Public Trusts Act shall, have the meanings respectively assigned to them in the Tenants Protection Act or in the Public Trusts Act, as the case may be.
