Section 2(b) in Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976
(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 subsection (1) of Section 46 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955);
