Section 4AA(6)(a) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(a)member of the Armed Forces shall have the same meaning as in clause (29) of section 3 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 7969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 7969.] Act LVIII of 1961);