Section 2(j) in The Haryana Relief of Agricultural Indebtedness Act, 1976
(j)"small farmer" means a person who owns land exceeding one hectare but not exceeding two hectares of unirrigated agricultural land and whose principal means of livelihood is income from such land or by manual labour on land exceeding one hectare but not exceeding two hectares of unirrigated agricultural land or from production or repair of traditional tools, implements and other articles or things used for agriculture or purposes ancillary thereto or by practising craft by his own labour or by the labour of the members of his family in a rural area;
