Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(6)(b) in The Hyderabad Agricultural Debtors Relief Act, 1956

(b)an undivided Hindu family -
(i)which is indebted;
(ii)which holds land used for agricultural purposes or has held such land at any time not more than 30 years before the 30th January, 1943 which land has been transferred whether under an instrument or not and which transfer is in the nature of a mortgage although not purporting to be so;
(iii)which has been cultivating land personally for the cultivating seasons in the two years immediately preceding the date of the coming into operation of this Act or of the establishment of the Board concerned under the repealed Act; and
(iv)the annual income of which from sources other than agriculture and manual labour does not exceed 40 per cent, of the total annual income and the aggregate of such incomes of the members of which does not exceed Rs. 1, 500;