Section 2(gg) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
(gg)[ "landless person" means a person who does not hold any land for purposes of agriculture and earns his livelihood, principally by manual labour on agricultural land, and intends to take to the profession of agriculture;';] [Inserted by Daman (Abolition of Proprietorship of Villages) Regulation (Amendment) Act, 1968 (Act No. 11 of 1968).]
