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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(k) in Tamil Nadu Debt Relief Act, 1976

(k)"rural artisan" means a person who does not hold, whether as owner, tenant or mortgagee with possession, or partly in one capacity and partly in another, any agricultural land and whose annual household income does not exceed two thousand and four hundred rupees and-
(i)whose principal means of livelihood is production or repair of traditional tools, implements and other articles or things used for agriculture, or purposes ancillary thereto, or
(ii)who normally earns his livelihood by practising any craft either by his own labour or by the labour of the members of his family in any rural area.