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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(b) in Telangana Tenancy and Agricultural Lands Act, 1950

(b)[ a servant on wages payable in cash or kind, but not in crop share or a hired labourer cultivating the land under the personal supervision of the landholder or any member of the landholder's family, or] [Amended by Act No.III of 1954.]