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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(e) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976

(e)'landless labourer' means a person who does not hold any agricultural land and whose principal means of livelihood is the income derived from the wages for the manual labour on agricultural land;