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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(10) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956

(10)"Landless labourer" means a person whose main source of livelihood is agriculture or agricultural labour and who does not hold any land or holds land not exceeding such area as may be prescribed;