Section 31(2)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(a)agricultural worker shall mean a person who is not a tenant but works as a labour on the field or fields of a tenant lying within the village of his residence; and

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State of Rajasthan - Subsection

Section 31(2)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955