Section 2 in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires (a)'agricultural land' means land used for agriculture or horticulture, not being land appurtenant to a residential building;(b)'agriculturist' means-(i)in the case of persons other than the members of Scheduled Tribes, a person who hold, and personally cultivates agricultural land which does not exceed in extent one hectare if it is wet or two hectares if it is dry;(ii)in the case of members of Scheduled Tribes, a person who holds and personally cultivates agricultural land which does not exceed in extent two hectares, if it is wet, or four hectares, if it is dry;Explanation-I. - For the purposes of computing the extent of land under this clause, one hectare of wet land shall be equal to two hectares of dry land.Explanation-II. - A person who was liable to be assessed to income tax under the Income Tax Act, 1961 (Central Act 43 of 1961) in respect of his income in any two previous years within three previous years immediately preceding the date of commencement of this Act shall not be deemed to be an agriculturist.For the purpose of this Explanation, the words 'previous year' shall have the same meaning as that assigned to them in section 3 of the Income Tax Act, 1961 (Central Act 43 of 1961);(c)'artisan' means a person who does not hold any agricultural land and whose principal means of livelihood is production or repair of traditional tools, implements and other articles or things used for agriculture or purposes ancillary thereto and includes a person who normally earns his livelihood by practising a craft either by his own labour or by the labour of the members of his family in the rural area;(d)'debt' means any sum of money which a person is liable to pay under a contract (express or implied) for consideration received being less than rupees one thousand not secured by any charge on agricultural land or other immovable property and includes rent in cash or kind which a person is liable to pay or deliver in respect of the lawful use and occupation of agricultural land accrued due for the fasli year ending with the 30th June, 1975 or for any previous fasli year but does not include 'khata' amount due to village merchant for supply of provisions;Explanation. - For the purpose of this clause, 'rent' in relation to agricultural land shall mean rent accrued due for the fasli year ending with the 30th June, 1975 and for any previous fasli year;(e)'landless labourer' means a person who does not hold any agricultural land and whose principal means of livelihood is the income derived from the wages for the manual labour on agricultural land;(f)pay with its grammatical variations includes deliver;(g)'suit' or 'application' does not include an appeal from a decree or order passed in a suit or application or an application for revision or review.
