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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(9)(iii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(iii)by hired labour, or by servants on wages, payable in cash or kind (but not in crop share) under the personal supervision of himself or any member of his family;