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

State of Gujarat - Subsection

Section 2(18) in The Gujarat Agricultural Lands Ceiling Act, 1960

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