Section 2(3) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(3)"agricultural labourer" means a person who does not hold any land in the affected zone but who earns his livelihood principally by manual labour on agricultural land for not less than five years immediately before the area comprising that land is declared to constitute an affected zone under section 13, and who has been deprived of earning his livelihood principally by manual labour on that land;Explanation. - For the purpose of determining the five years residence in the affected zone, the norms shall be as prescribed.
