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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(b) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(b)"agriculturist" means a person who owns land and whose principal means of livelihood is income from cultivation of such land or partly by income from cultivation of such land and partly by income he gets as wages in cash or kind or partly in cash and partly in kind, in connection with the agricultural occupation he performs;