Section 2 in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975
2. Definitions.
- In this Act, unless the context otherwise requires---(i)"artisan" means a person who does not hold any agricultural land and whose main source of livelihood is manufacture or repair of traditional tools, implements and other articles or things used for agriculture or purposes ancillary thereto, and includes a person who normally earns his livelihood by practicing a craft either by his own labour or by the labour of any member of his family in any rural area;(ii)"Civil Court" includes -(a)any court exercising jurisdiction under the Provincial Insolvency Act, 1920;(b)a Nyaya Panchayat established under the U.P. Panchayat Raj Act, 1947;(c)a court exercising powers under the Provincial Small Causes Courts Act, 1887;(iii)"Co-operative society" means a society registered or deemed to be registered under the provisions of the Uttar Pradesh Co-operative Societies Act, 1965;(iv)"debt" means an advance in cash or kind, whether decreed or not, and includes any transaction which is in substance a debt;(v)"landless agricultural labourer" means a person who does not hold any agricultural land and whose main source of livelihood is manual labour on agricultural land;(vi)"marginal farmer" means a person whose main source of livelihood is cultivation and who holds land measuring not more than one hectare in Uttar Pradesh;(vii)"protected debtor" means a person, ordinarily residing in a rural area of Uttar Pradesh, who is a landless agricultural labourer, an artisan or a small or marginal farmer;(viii)"rural area" has the same meaning as is assigned to it in the Uttar Pradesh Kshettra Samitis and Zial Parishad Adhiniyam, 1961;(ix)"small farmer" means a person whose main source of livelihood is cultivation and who holds land measuring more than one hectare but not more than two hectares in Uttar Pradesh and in the districts of Bundelkhand, the measurement of such area shall be 1.5 hectares to 3 hectares.
