(8)"landless agricultural labourer" means a person [residing in village] [Inserted by U.P. Act No. 2 of 1979.] who on the date of commencement of this Act, does not hold any land and whose principal means of livelihood is manual labour on agricultural land, and includes a person [residing in village] [Inserted by U.P. Act No. 2 of 1979.] who follows any one or more of the following occupations in the capacity of a labourer on wages, whether paid in cash or in kind or partly in cash and partly in kind, namely-(a)farming, including cultivation and tillage of soil;(b)dairy farming;(c)production, cultivation, growing and harvesting of any horticultural commodity;(d)raising of live stocks, bees or poultry ; and(e)any practice performed on a farm as incidental to or in conjunction with farm operations (including any forestry or timbering operations) and preparation for market and delivery to cold storage or other warehouse or to market or to carriage for transportation of farm products;
