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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(1)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)a servant on wages payable in cash or kind but not in crop share or a hired labourer cultivating the land under the personal supervision of the owner or any member of the owner's family, or