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

State of Gujarat - Subsection

Section 2(3)(p) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

(p)"profits of agriculture" in respect of any land means the surplus remaining with the cultivator after the expenses of cultivation including wages of the cultivator working on the land are deducted from the gross produce;