Section 2(3) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(3)"agricultural labourer" means a person normally resident in the affected zone for a period of not less than one year immediately before the declaration of the affected zone under Section 10 who does not hold any land in the affected zone but who earns his livelihood principally by manual labour on agricultural land therein immediately before such declaration and who has been deprived of earning his livelihood principally by manual labour on the land comprised in the affected zone;
