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[Cites 0, Cited by 0] [Section 2(22)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(22)(c) in The Orissa Land Reforms Act, 1960

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