(h)"ineligible person" means a person not eligible for ordinary land development loans and belonging to any of the following categories -(i)farmer without any valid title;(ii)illegal occupant;(iii)minor;(iv)landholder unable to get institutional finance because of heavy indebtedness to institutional sources which are to be cleared before obtaining finance for further capital investment;(v)rural artisan; or(vi)agricultural labourers;
