Section 2(9A) in The Bombay Tenancy and Agricultural Lands Act, 1948
(9A)[ "landless person" means a person who, holding no land for agricultural purposes, whether as an owner or tenant earns his livelihood principally by manual labour; and intends to take the profession of agriculture and is capable of cultivating land personally;] [Clause (9A) was inserted by Bombay 13 of 1956, section 2(8).]
