Section 2(2) in The Jammu and Kashmir Debtors, Relief Act 1976
(2)"Debtor" means a person who owes a debt, on his own behalf or assurety for some one else, and who earns his livelihood wholly or principally by agriculture, or by horticultural or pastoral pursuits, carried on within the limits of the State or who, within such limits, ordinarily engages personally in agricultural Labour or such pursuits ; and includes-(i)a lohar, a tarkhan, and a kumhar who, within such limits, is wholly or principally dependent on wages in the shape or agricultural produce given to him on account of his service to agriculturists as such lohar, takhan or kumhar, as the case may be; and(ii)a person who has incurred a debt, for purposes of handicrafts, not exceeding ten thousand rupees ; and(iii)heirs, successors and executors of such person.Explanation. - An "agriculturist" who, without any intention of changing his status as such temporarily ceases to earn his livelihood by such labour or pursuits, or who is prevented from so earning his livelihood or so engaging in such labour or pursuits by age or by bodily infirmity or by insanity or by minority or by necessary absence due to service in the noncommissioned ranks of the Indian Army, Navy and Air Force, or due to service in a Civil Department under the Government of Jammu and Kashmir or the Union Government of India when emoluments of such service do not exceed two hundred and fifty rupees per mensem, does not thereby cease to be an "agriculturist" within this definition;
