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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(6)(a) in The Hyderabad Agricultural Debtors Relief Act, 1956

(a)an individual -
(i)who is indebted;
(ii)who holds land used for agricultural purposes or has held such land at any time not more than 30 years before the 30th January, 1943 which has been transferred whether under an instrument or not and which transfer is in the nature of a mortgage although not purporting to be so;
(iii)who has been cultivating land personally for the cultivating seasons in the two years immediately preceding the date of the coming into operation of this Act or of the establishment of the Board concerned under the repealed Act; and
(iv)whose annual income from sources other than agricultural and manual labour does not exceed 33 ⅓ per cent, of his total annual income or does not exceed Rs. 500, whichever is greater;