Section 8 in The United Provinces Agriculturists Relief Act 1934
8. [ Change in the status of an agriculturist] [Republished by Section 27 (I) of the U.P. Act XIII of 1940, except in its application to advances made before the first day of June, 1940, not being loans as defined in that Act].
(1)No person shall be deemed to be an agriculturist for the purposes of this chapter, unless he was an agriculturist both at the time of advance of the loan as well as at the date of the suit:Provided that, if a person has a subsisting interest in land, but, by reason of a temporary transfer or for any other similar reason, does not for the time being pay any rent or revenue in respect thereof, he will not merely by reason of such non-payment cease to be an agriculturist.(2)For the purposes of sections 3, 5 and 6 any change in the status of the defendant subsequent to the date of the suit in which the decree was passed shall be ignored.
