Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Telangana - Subsection Section 3(1) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976 (1)'agricultural labourer' means a person whose principal means of livelihood is the income derived from the wages for his manual labour on agricultural land;
