Section 2(i) in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
(i)"agriculturist" means a person who by himself or by his servants or tenants earns his livelihood wholly or principally by agriculture carried on within the limits of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or who ordinarily engages personally in agriculture within those limits;
