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[Cites 0, Cited by 0] [Section 5(25)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(25)(iii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(iii)under the personal supervision of oneself or any member of one's family by hired labour or by servants on wages payable in cash or in kind but not by way of a share in crop: