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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(ii) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(ii)a servant on wages payable in cash or kind but not in crop share or a hired labourer cultivating the land under the personal supervision of the owner or of any members of the owner's family, or