Section 2(19) in The Bhopal Debt Redemption Act, 1955
(19)"workman" means a person who is not a holder and-(a)who earned wages within the meaning of clause (vi) of Section 2 of the Payment of Wages Act, 1936, (IV of 1936), during the period of twelve months immediately preceding the first day of June, 1955 such wages not exceeding-(i)in the aggregate during the said period of twelve months, six hundred rupees;(ii)in any one month comprised in the said period of the twelve months, sixty rupees; or(b)who does not ordinarily resides within the limits of a municipality of notified area and who belongs to any of the classes specified in the Schedule or notified thereunder;
