Section 2(16) in Karnataka Command Areas Development Act, 1980
(16)"small farmer" means a person who holds whether as owner, tenant or mortgagee with possession or partly in one capacity or partly in another capacity not more than two and a half acres of 'A' class of land specified in part 'A' of Schedule I of the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962) or not more than five acres of any other class of land.
