Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(4) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(4)"landless person" 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 less than five acres and who has no profitable means of livelihood other than agriculture;