Section 2(5)(b) in The Maharashtra Agricultural Debtors Relief Act, 1947

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State of Maharashtra - Subsection

Section 2(5)(b) in The Maharashtra Agricultural Debtors Relief Act, 1947

(b)an undivided Hindu family -

(i)which is indebted;

(ii)which holds land used for agricultural purposes or has held such land at any time not more than 30 years before the 30th January 1940, which land has been transferred whether under an instrument or not and which transfer is in the nature of a mortgage although not purporting to be so;

(iii)which has been cultivating land personally for the cultivating seasons in the two years immediately preceding the date of the coming into operation of this Act or of the establishment of the Board concerned under the repealed Act; and

(iv)the annual income of which from sources other than agricultural and manual labour does not exceed 40 per cent, of its total annual income and the aggregate of such incomes of the members of which does not exceed Rs. 1,500.

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State of Maharashtra - Subsection

Section 2(5)(b) in The Maharashtra Agricultural Debtors Relief Act, 1947