Section 2(b) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(b)"agriculturist" means a person who earns his livelihood wholly or mainly from(i)agriculture, or(ii)rent from agricultural land, in case he belongs to any of the categories of persons mentioned in clauses (a) to (h) of sub-section (1) of section 46 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955),and includes a person who ordinarily engages in agricultural labour or who works as an agricultural artisan;(bb)[ "bank" means a banking company as defined in section 5 of the Banking Companies Act, 1949 (Central Act 10 of 1949) and includes the State Bank of India and any other banking institution notified under section 51 of the said Act;] [Inserted by Rajasthan Act No. 33 of 1960 (published in Rajasthan Gazette, Part-A Ex.-ord. dated 27.9.1960.)]
