Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(d) in The Bihar Bhoodan Yagna Act, 1954

(d)"landless person" means a person-
(i)Whose main source of livelihood is agriculture or agricultural labour or who undertakes in writing to employ himself on lands granted to him under this Act; and
(ii)[ who does not hold any land or holds such areas of land not exceeding five acres as may be prescribed by the Committee] [Substituted by Act 15 of 1959.];