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

State of Telangana - Subsection

Section 2(1)(iii) in Telangana Tenancy and Agricultural Lands Act, 1950

(iii)[ by servants on wages payable in cash or kind, but not in crop share or by hired labour under ones personal supervision, or the personal supervision of any member of ones family] [Amended by Act No.III of 1954.];