Section 3(d) in The Bhopal Debt Redemption Act, 1955
(d)where the land revenue or rent or the aggregate of the land revenue or rent, as the case may be, payable by a joint Hindu family, or the land revenue relinquished in favour of its karta-(i)does not exceed five hundred rupees, such family and every member of it shall be deemed to be an agriculturist.(ii)exceeds five hundred rupees, a member of such family shall be deemed to be an agriculturist only if the land revenue or rent or the aggregate of the land revenue or rent payable or relinquished, as the case may be, in respect of his share in the joint family holding or holdings does not exceed five hundred rupees :
