(2)The following properties shall be exempted from attachment under sub-section (1) and sale under sub-section (5), namely -(a)the necessary wearing apparel, cooking, vessels, beds and bedding of the defaulter, his wife and children and such personal ornaments as, in accordance with the religious usage, cannot be parted with by any woman;(b)tools of a village artisan and, if the defaulter is an agriculturist, his implements of husbandry (except an implement driven by mechanical power) and such cattle and seed as may in the opinion of the attaching officer be necessary to enable him to earn his livelihood as such;(c)articles set apart exclusively for the use of religious worship.Explanation-I. - For the purposes of this sub-section, the expression "agriculturist" means a person who cultivates land personally and who depends for his livelihood mainly on the income from agricultural land.Explanation-II. - For the purposes of Explanation-I a person shall be deemed to cultivate land personally, if he cultivates land -(a)by his own labour;(b)by the labour of any member of his family; or(c)by servants or labourers on wages payable in cash or in kind or both.
