Section 2(1)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

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State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(b)[ "agriculturist" means a person whose source of livelihood is wholly dependent on agricultural produce and who cultivates land on one's own account,- [Substituted by M.P. Act No. 11 of 1985 (w.e.f. 12-6-1985).]

(i)by one's own labour; or

(ii)by the labour of the either spouse; or

(iii)under the personal supervision of oneself or any member of one's family referred to in sub-clause (ii) above by hired labour or by servants on wages payable in cash or kind but not as crop share, but does not include a trader, commission agent, processor, broker, weighman, or hammal of agricultural produce although such trader, commission agent, processor, broker, weighman or hammal may also be engaged in the production of agricultural produce;]

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State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972