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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(12)(iii) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

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