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

Bombay Presidency - Subsection

Section 2(19) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(19)"landless person" means a person who holding no land for agricultural purposes, whether as an owner 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;