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

State of West Bengal - Subsection

Section 2(k) in The West Bengal Relief of Rural Indebtedness Act, 1975

(k)"marginal farmer" means a farmer who possesses not more than two hectares if he is member of any of the Schedule Tribes, and one hectare in other cases, of land, either as an owner or as a raiyat or as a share-cropper;