Section 2(1) in The United Provinces Agriculturists Relief Act 1934
(1)"Agricultural calamity" means, with reference to a particular debtor, a calamity other than a slump in prices on account of which -(a)if the debtor is a revenue-paying landlord, or an under-proprietor in Oudh holding a sub-settlement, there has been a suspension or remission of the revenue of any of his holdings; or .(b)if the debtor is a landlord, holding land free of revenue, there would have been a suspension or remission of the revenue of any of his holdings if revenue had been payable therefor; or(c)if the debtor is a thekedar of land there has been a suspension or remission of the rent of any holding payable to him ; or(d)if the debtor is a tenant of land or a person other than a thekedar or an under-proprietor in Oudh holding a sub-settlement and paying rent for his land, there has been a suspension or remission of the rent of any holding payable by him.
