5. Special provision for undivided Hindu families, etc.
- Where an undivided Hindu family is assessed to the taxes specified in provisos (A), (B) and (C) to section 3 (ii), or falls within the category of persons specified in proviso (D) to the same section, no person who was a member of the family on the 1stOctober, 1937 shall be deemed to be an agriculturist for the purposes of this Act except section 13.
