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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(c) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

(c)"landless person" means a person who holding no land for agricultural purposes, whether as an owner or a tenant, earns his livelihood principally by manual labour on land and intends to take the profession of agriculture and is capable of cultivating the land personally;