Section 2(c) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(c)'cane grower' means a person who cultivates cane, whether by himself or by his own servants or by hired labour or by members of his family or by his tenants and includes a cane growers' co-operative society as defined in clause (d) but not a member thereof and a company as defined in section 3 of the 5 Companies Act, 1956 (Central Act I of 1956);
