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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(1)a widow or a minor, or a person who is subject to any physical or mental disability or a person who is a member of the armed forces of the Union, shall be deemed to cultivate land personally if it is cultivated by her or his servants or by hired labour;