Section 2(12)(g) in Jammu and Kashmir Agrarian Reforms Act, 1976

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State of Jammu-Kashmir - Subsection

Section 2(12)(g) in Jammu and Kashmir Agrarian Reforms Act, 1976

(g)in the case of a person, who is minor, insane, physically disabled or incapacitated by old age or infirmity, widow or serving in defence force, or in detention or prison, by a servant or hired labourer under the personal supervision of the guardian or any agent of such person; provided that such servant or hired labourer or guardian or agent does not bear the risk or cost of cultivation nor receives wages or remuneration as a share of crop;

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State of Jammu-Kashmir - Subsection

Section 2(12)(g) in Jammu and Kashmir Agrarian Reforms Act, 1976