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[Cites 0, Cited by 0] [Section 38A(2)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(2)(a) in The Orissa Land Reforms (General) Rules, 1965

(a)[ Landless person or landless agricultural Labourer shall mean any person the total extent of whose land alongwith the lands held as a raiyat or tenant by all members of his family living with him in one mess is not more than 0.7 standard acre and who has no profitable means of livelihood other than agriculture.] [Substituted by Notification No.28212-Re-62/76-R-D.16.4.1976.]