Section 2(b) in Tamil Nadu Debt Conciliation Act, 1936
(b)"tenant" means a ryot having a permanent right of occupancy in his holding and includes a [Kanamdar in the Gudalur taluk of the Nilgiri district]; [Substituted for the words 'Kanamdar in Malabar and a 'Mulgeni' tenant in South Kanara' by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.]
