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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(b) in Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977

(b)'agricultural labourer' means a person who does not hold any agricultural land and whose principal means of livelihood is by manual labour on agricultural land, in the capacity of a labourer on hire or on exchange, whether paid in cash or in kind or partly in cash and partly in kind;