Section 7(2) in Punjab Relief of Indebtedness Act, 1934
(2)"Debtor" means a person who owes a debt arid-(i)who both earns his livelihood mainly by agriculture, and is either a landowner, or tenant of agricultural land, or a servant of a landowner, or of a tenant of agricultural land, or(ii)who earns his livelihood as a village menial paid in cash or kind for work connected with agricultural; or(iii)whose total assets do not exceed five thousand rupees :Provided that a member of a tribe, notified as agricultural under the Punjab Alienation of Land Act, 1900 (XIII of 1900, shall be presumed to be a debtor as defined in this section until it is proved that his income from other sources is greater than his income from agriculture.Explanation. - (i) A debtor shall not loss his status as such through involuntary unemployment or on account of incapacity, temporary or permanent, by bodily infirmity, or if he is or has been in service of Military, Naval or Air Forces, of the Union only on account of his pay and allowances or pension exceeding his income from agricultural sources.(ii)A debtor shall not lose his status as such by reason of the fact that he makes income by using his plough cattle for purposes of transport.(iii)A debtor shall not lose his status as such only because he does not cultivate with his own hands.
