Section 2(9) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
(9)"registered cultivating tenant" means a person in the age group of 18 to 65 years, who holds wet land not exceeding 2.50 acres or dry land not exceeding 5.00 acres under a registered tenancy , agreement and carry on direct cultivation of that land.Explanation. - For the purpose of clauses (6) and (9), in case of a holding consisting both wet and dry land, 0.50 acre of wet land I shall be equal to one acre of dry land;
