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

State of Odisha - Subsection

Section 2(8) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(8)"small holder of land" means any person the total extent of whose land along with the lands held as tenant by all members of his family living with him in one mass is five acres or more but less than ten acres and who has no profitable means of livelihood other than agriculture;