Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(h) in The Haryana Relief of Agricultural Indebtedness Act, 1989 (h)"debtor" means an agriculturist, an agricultural labourer or a rural artisan who owes a debt;
