Section 2(19) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(19)"landless person" means a person who holding no land for agricultural purposes, whether as [an owner] [These words were substituted for the words 'a tenure-holder', by Schedule III, Clause 2 (5).] or tenant earns his livelihood principally by manual labour and intends to take to the profession of agriculture and is capable of cultivating land personally;[(19-A) 'owner' means a person who holds as occupant or superior holder land which is in his actual possession;] [Clause (19A) was inserted, by Schedule Ill, Clause 2 (6).]
