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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(12)(iii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(iii)under the personal supervision of oneself or of any member of one's family by hired labour or by servants on wages payable in cash or kind but not in crop share.