Section 2(3) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(3)"Debtor" means a person who earns his livelihood mainly by agriculture and who, in [Madhya Bharat Region] is a pucca tenant, ordinary tenant, sub-tenant, concession holder, assignee of proprietary rights, or a holder of service holding [as defined in Madhya Bharat Land Revenue and Tenancy Act, Samvat 2007 (No. 66 of 1950)] [Now M.P. Land Revenue Code (20 of 1959).] and includes a person or undivided Hindu family who ordinarily engages in Agricultural labour or who works as an agricultural artisan.
