Section 23(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(1)Subject to the other provisions of these rules, where the surplus land acquired under section 18 is in the possession of a cultivating tenant, such cultivating tenant may, on application made by him to the authorized officer 1 in Form 13, be allowed to continue in possession of such land:Provided that the extent of land so allowed to be continued in his I possession together with the other land, if any, held by him shall not exceed five standard acres.Explanation. - For the purpose of this rule, "cultivating tenant" shall have the same meaning as in section 3(10) and shall include any tenant who is in actual possession of land, but does not contribute his own physical labour or that of any member of his family in the cultivation of such land.
