Section 3(1)(k) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1)(k) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(k)"personal cultivation" means cultivation-

(i)by the person himself, or

(ii)by any member of his family, or

(iii)by servants or hired labourers on fixed remuneration payable in cash or in kind but not in crop share, under personal supervision of the person himself or any member of his family :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 3(1)(k) in The Assam Fixation of Ceiling on Land Holdings Act, 1956