Section 2(18) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(18)"orchard" means an enclosure or assemblage of fruit or nut-bearing trees, constituting the main crop therein, whether of spontaneous or artificial growth and includes nandavanams, but does not include trees on such bunds as are not within or adjunct to such enclosure or assemblage;[Explanation. [This Explanation was added by section 2 of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands, Amendment Act, 1972 (Tamil Nadu Act 15 of 1973).] - The expression "fruit or nut-bearing trees" shall not include plantain trees."]
