Section 2(h) in Gujarat Rural Debtors' Relief Act, 1976
(h)"member of a family" in relation to a rural artisan, means father, mother, spouse, brother, unmarried dependent sister, divorced dependent sister, son, son's wife, unmarried daughter, divorced dependent daughter, son's son, son's son's unmarried daughter, son's son's divorced dependent daughter, and includes any relation residing with, and actually dependent for his maintenance, on the rural artisan;
