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

State of Himachal Pradesh - Subsection

Section 2(8) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(8)"landless person" means a person who, holding no land for agricultural purposes, whether as an owner, or a tenant, earns his livelihood principally by manual labour on land and intends to take the profession of agriculture and is capable of cultivating the land personally;