Section 2(d) in The West Bengal Rural Indebtedness Relief Act, 1975
(d)"debtor" means a person who is resident outside an area included in Corporation, Municipality, notified area or Cantonment and who belongs to any of the following categories, namely :-(i)marginal farmer,(ii)small farmer,(iii)share-cropper,(iv)landless labourer, and(v)artisan;
