Section 2(e) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
(e)"Landless agricultural laborers" means a person whose main source of livelihood is agricultural labour or cultivation and who, immediately before the commencement of this Order, neither holds no land or holds land not exceeding 0.40468564 hectare (one acre) in Uttar Pradesh as a Bhumidhari, sirdari, asami or Government lessee;
