Section 2(8) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(8)"kudiyiruppu" means the site of any dwelling house or hut occupied, either as tenant or as licensee, by any agriculturist or agricultural labourer and includes such other area adjacent to the dwelling house or hut as may be necessary for the convenient enjoyment of such dwelling house or hut.Explanation I. - It shall be presumed that any person occupying the kudiyiruppu is an agricultural labourer or an agriculturist until the contrary is proved.Explanation II. - In determining the question whether for the purposes of clause (8), any area adjacent to the dwelling house or hut is necessary for the convenient enjoyment of such dwelling house or hut -(i)the area which the agriculturist or agricultural labourer had been enjoying immediately before the 1st day of April 1990; and(ii)such other factors as may be prescribed, shall be taken into account;
