Section 2(ix) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975
(ix)"small farmer" means a person whose main source of livelihood is cultivation and who holds land measuring more than one hectare but not more than two hectares in Uttar Pradesh and in the districts of Bundelkhand, the measurement of such area shall be 1.5 hectares to 3 hectares.
