Section 4(3) in The Ajmer Tenancy and Land Records Act, 1950
(3)"agriculturist" means a person who earns his livelihood wholly or principally--(a)by the cultivation of land personally, or through servants or by hired labour, or(b)an artisan or field-labourer, paid in cash or kind for work connected with agriculture, and includes--(i)a landlord whose interest in the stable land of the village does not exceed 120 acres, and(ii)a tenant who sub-lets his land in accordance with the provisions of this Act;Explanation.-- An agriculturist who, without any intention of changing his profession as such, temporarily ceases to so earn his livelihood, or who is prevented from so earning his livelihood by age or bodily infirmity, or by absence due to service in the military, naval or air forces of India, or by confinement in prison, does not thereby cease to be an agriculturist;
