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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1)(b) in Saurashtra Land Reforms Act, 1951

(b)is a servant on wages payable in cash or in kind but not in a share of the crops, or is a hired labourer cultivating the land under the personal supervision of the Girasdar or any member of his family; or