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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(7)(l) in The Goa, Daman and Diu Debt Relief Act, 1980

(l)"marginal farmer" means a person who owns land measuring,-
(i)not more than two hectares of un-irrigated land, if he is a member of a Scheduled Tribe; or
(ii)not more than one hectare of un-irrigated land in any other case, and who cultivates personally such land, and includes a person who cultivates such land as a tenant or share-cropper.