Section 2(f) in Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976
(f)"marginal farmer" means an agriculturist who holds land as a Khatedar or Ghair Khatedar tenant and cultivates it personally and also a person who cultivates land as a sub-tenant or share cropper and which, in area, does not exceed the limits specified below: -(i)0.33 hectare land under assured irrigation capable of growing atleast two crops in a year;(ii)0.50 hectare land under assured irrigation capable of growing atleast one crop in a year;(iii)1 hectare barani land in fertile zone, semi-fertile zone or hilly zone;(iv)2.67 hectares land in semi-desert zone; and(v)3.67 hectares land in desert zone;
