Section 2(17) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(17)[ "landless person" means a person who does not hold any land or who holds land for the purpose of agriculture not in excess of one hectare of dry crop land (or irrigated land proportionately converted in the manner provided in section 5) and earns his livelihood principally by manual labour on agricultural land in either case;] [Clause (17) was substituted by Maharashtra 21 of 1975, Section 3(8).]
