Section 2(15A) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(15A)[ "member of the Armed Forces" shall have the same meaning as in clause 29 of section of the [Tamil Nadu] [This clause was inserted by section 5(i)(b) of this Tamil Nadu Tenancy (Amendment) Act, 1965 (Tamil Nadu Act 9 of 1965).] Land Reforms (Fixation of Ceiling on Land) Act, 1961 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 58 of 1961)];
