Section 4(3)(b) in The Ajmer Tenancy and Land Records Act, 1950

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Union of India - Subsection

Section 4(3)(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)an artisan or field-labourer, paid in cash or kind for work connected with agriculture, and includes--

(i)a landlord whose interest in the stable land of the village does not exceed 120 acres, and

(ii)a tenant who sub-lets his land in accordance with the provisions of this Act;