3. Definitions.- In this Act, unless the context otherwise requires, -
(a)‘agriculture’ includes-,(i)horticulture;(ii)the raising of crops, grass or garden produce:(iii)dairy farming;(iv)poultry farming;(v)breeding of livestock;(vi)grazing,but does not include the cutting of wood only;(b)‘debt’ means any liability in cash or in kind, whether decreed or not and includes any amount which is in substance a debt; but does not include arrears of taxes due to the Central or the State Government or a local authority;(c)’debtor’ means,-(i)a small farmer; or(ii)a landless agricultural labourer; or(iii)a person belonging to the weaker sections of the people;(d)“landless agricultural labourer” means a person who does not hold any land and whose principal means of livelihood is manual labour on land;(e)‘small farmer’ means a person who holds whether as owner, tenant, or mortgagee with possession or partly in one capacity and partly in another not more than one unit of land and who has no income from any source other than agriculture;Explanation.- Where a person holds more than one category of land referred to in clause (f), the extent of land held by him shall be determined according to the following formula namely:-Two hectares of unirrigated lands=one and one-fourth hectares of rainfed wet land=half hectare of land having facilities for growing one irrigated corp=half hectare of land used for growing planation crops or grape or coconut or arecanut or for growing mulberry by irrigation=quarter hectare of land having perennial irrigation facilities or facilities for growing more than one irrigated crop in a year;(f)“unit” means,-(i)two hectares of unirrigated lands; or(ii)one and one-fourth hectares of rainfed wet lands; or(iii)half hectare of land having facilities for growing one irrigated crop;(iv)half hectare of land used for growing plantation crops or grapes or coconut or arecanut; or(v)half hectare of land used for growing mulberry by irrigation; or(vi)quarter hectare of land having perennial irrigation facilities or facilities for growing more than one irrigated crop in a year;Explanation.- In this clause ‘plantation crop’ means cardamom, coffee, rubber and tea;(g)'weaker sections of the people’ means persons not being small farmers or landless agricultural labourers, whose annual income from all sources does not exceed two thousand and four hundred rupees.
