Section 2(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)"Agricultural produce" includes all produce, whether processed or not, of agriculture, horticulture, apiculture , forest excluding trees grown on private land to be specified in the Schedule by the State Government from time to time as may be deemed expedient;(a)"Agriculturist" means a person who is engaged in production of agricultural produce including rearing of livestock by himself or by hired labour or otherwise, including tenant;(b)"Agriculturist" also includes association of farmers, by whatever name called, registered under any law for the time being in force and is engaged in aggregation of member farmers' produce including livestock;(Explanation. - If a question arises, as to whether any person is an agriculturist or not for the purpose of this Act, the decision of the Deputy Commissioner of the District shall be final. Further, the expressions of land holder and tenant shall have the meaning assigned to them in the respective Land Reforms Act of the States)
