Section 35(4) in The Punjab Relief of Indebtedness Act, 1934
(4)For the purposes of this section the word "agriculturist" shall include every person whether as owner, tenant, partner or agricultural labourer who depends for his livelihood mainly on income from agricultural land as defined in the [Punjab alienation of Land Act, 1900.] [Repealed by the Adaptation of Laws (Third Amendment) Order of 1951.]
