Section 7(2) in The Punjab Relief of Indebtedness Act, 1934
(2)"Debtor" means a person who owes a debt and -(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 agriculture, [or] [Added by Punjab Act 12 of 1940, section 4(b)(i).](iii)[ whose total assets do not exceed five thousand rupees] [Inserted by Punjab Act 12 of 1940, section 4(b)(ii).] :Provided that a member of a tribe, notified as agricultural under the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order of 1951.], shall be presumed to be a debtor as defined in this section until it is proved that his income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 lose 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] [Substituted for the words 'His Majesty's Military or Naval (or Air) Forces' by the Adaptation of Laws (Third Amendment) Order of 1951. After the word 'Naval' the words 'or Air' had been inserted by Punjab Act 12, of 1940, section 4(c).], 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.[* * * * *] [The words 'if any question arises in proceedings under this part of the Act, whether a person is a debtor or not, the decision of a Debt Conciliation Board shall be final' omitted by Punjab Act 6 of 1942, section 2.]
