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[Cites 0, Cited by 1] [Section 2(11)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(11)(iii) in Karnataka Land Reforms Act, 1961

(iii)by hired labour or by servants on wages payable in cash or kind, but not in crop share, under the personal supervision of oneself or any member of one’s family;