Section 2(2) in The Bhopal Debt Redemption Act, 1955
(2)"agriculturist" means a holder or a joint holder and includes a muafidar but does not include a mortgagee in possession :Provided that no holder shall be deemed to be an agriculturist, if-(a)the revenue or rent or the aggregate of revenue or rent, as the case may be, payable by him exceeds rupees five hundred; or(b)he is a Muafidar and the relinquishment of the land revenue to the extent of more than rupees five hundred has been made in his favour; or(c)he is assessed to Income-Tax under the Indian Income-tax Act, 1922 (XI of 1922) :Provided further that no person shall be deemed to be a holder merely by reason of his having acquired a holding, otherwise than by inheritance or survivorship after the first day of June, 1955.Explanation. - Where a holder has a subsisting interest in land but by reason of a temporary transfer does not for the time being pay the land revenue payable in respect of that land, such revenue shall, for the purposes of this sub-section, be deemed to be payable by him.
