Section 3(e) in The U.P. Debt Redemption Act, 1940
(e)where the aggregate of the rent and ten times the local rate, if any, payable by a joint Hindu family-(i)does not exceed one thousand rupees, such family and every member of it shall be deemed to be an agriculturist;(ii)exceeds one thousand rupees, a member of such family shall be deemed to be an agriculturist only if the aggregate of the rent and ten times the local rate payable in respect of his share and the shares of his male lineal ascendants and decendants in the joint family property, does not exceed one thousand rupees:
