Section 2(7) in Andhra Pradesh Land Licensed Cultivators Act, 2011
(7)"Licensed cultivator of Land" means and includes the farmers who cultivate the land of others with express or implied permission, either on payment of rent or any other means of consideration without exclusive possession, for one year or until the duration of crop whichever is later and whose names are not recorded in any of the revenue registers concerned to that particular land:Provided that the licensed cultivator shall not be a member of the family of the owner/pattadar of the land concerned;
