Section 2(b) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
(b)'agriculturist' means-(i)in the case of persons other than the members of Scheduled Tribes, a person who hold, and personally cultivates agricultural land which does not exceed in extent one hectare if it is wet or two hectares if it is dry;(ii)in the case of members of Scheduled Tribes, a person who holds and personally cultivates agricultural land which does not exceed in extent two hectares, if it is wet, or four hectares, if it is dry;
