Section 2 in Tamil Nadu Cultivating Tenants Protection Act, 1955
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ "added territories" means the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act LVI of 1959);] [Clause (a) of section 2 was re-lettered as clause (aa) of that section and this clause was inserted by Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act. 1963 (Tamil Nadu Act 33 of 1963).](aa)[ "cultivating tenant" - [This clause was substituted for clause (aa) as so re-lettered by section 2(i) of the by Tamil Nadu Cultivating Tenants Protection and Payment of Pair Rent (Amendment) Act, 1969 (Tamil Nadu Act 9 of 1969).](i)means a person who contributes his own physical labour or that of any member of his family in the cultivation of any land belonging to another, under a tenancy agreement, express or implied; and(ii)includes-(a)any such person who continues in possession of lire land after the determination of the tenancy agreement;(b)the heir of such person, if the heir contributes his own physical labour or that of any member of his family in the cultivation of such land;(c)a sub-tenant if he contributes his own physical labour or that of any member of his family in the cultivation of such land; or(d)any such sub-tenant who continues in possession of the land riot withstanding that the person who sublet the land to such sub-tenant ceases to have the right to possession of such land; but(iii)does not include a mere intermediary or his heir;Explanation. - A sub-tenant shall be deemed to be a cultivating tenant of the holding under the landlord if the lessor of such sub-tenant has ceased to be the tenant of such landlord;](b)"cultivation" means the use of lands for the purpose of agriculture or horticulture;(bb)[ "garden land" means any dry land irrigated by lifting water from wells or other sources;] [Inserted by section 3(2) of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 (Tamil Nadu Act XIV of 1956).](c)"holding" means a parcel or parcels of a land held by a cultivating tenant;(d)"land" means land used for the purpose of agriculture or horticulture and includes any building, or any waste, vacant or forest land, appurtenant thereto, and any house-site belonging to the landlord and let to the cultivating tenant under the same agreement of tenancy;(e)"landlord", in relation to a holding or part thereof means the person entitled to evict the cultivating tenant from such holding or part;(ee)[ a person is said to carry on personal cultivation on a land when he contributes his own physical labour or that of the members of his family in the cultivation of that land;] [Inserted by section 3(3) of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 (Tamil Nadu Act XIV of 1956).](f)"Revenue Divisional Officer" means the Revenue Divisional Officer in whose jurisdiction the holding in question or part thereof is situate or an officer of the Revenue Department not lower in rank than the Revenue Divisional Officer, empowered by the State Government in this behalf;(g)[ one acre of wet land shall be deemed to be equivalent to one and a half acres of garden land or three acres of dry land and any reference to acres of we I land shall be deemed to include a reference to dry or garden land reduced to their equivalent extent of wet land.] [Added by section 3(4) by the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 (Tamil Nadu Act XIV of 1956).]
