Section 3(q) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

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Union of India - Subsection

Section 3(q) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

(q)"landless" means such persons or class of persons who may be,-

(i)considered or specified as such under any State law for the time being in force; or

(ii)in a case of landless not being specified under sub-clause (i), as may be specified by the appropriate Government;