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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(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 owner or any member of the owner's family, or