Section 2(iii) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
(iii)in the case of members of joint family or co-owners or co-tenants, if any member, co-owner or co-tenant shall be deemed to be an agriculturist, although the other members of the joint family or other co-owners or co-tenants do not ordinarily engage personally in agriculture;
