Section 2(9) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
(9)"Oil Palm Grower" means a person who cultivates oil palm whether by himself or by his own servants or by hired labour or by members of his family or by his tenants and includes Oil Palm Growers' Co-operative Society, but not a member thereof, and a Company as defined in section 3 of the [Companies Act, 1956 (Central Act 1 of 1956)] [Now see the Companies Act 2013 (Central Act 18 of 2013).];
