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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(f) in Bihar Debt Relief Act, 1976

(f)"Agricultural labourer" is a person who follows any one or more of the following agricultural operations in the capacity of a labourer on hire or exchange, whether paid in cash in kind or partly in cash and partly in kind and who does not hold more than one acre of irrigated or two acres of unirrigated land and whose annual income does not exceed Rs. 2,400:-
(i)farming including cultivation all tillage of soil etc.,
(ii)dairy farming,
(iii)production, cultivation, growing and harvesting of any horticultural commodity.
(iv)raising of livestock, bees or poultry, and
(v)any practice performed on a farm as incidental to or in conjunction with farm operations (including any forestry or timbering operations) and operations for market and delivery to storage to carriage for transportation of farm production;