Section 2(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)[ "agriculturist" means a person cultivating any agricultural land who is an occupant of such land or a tenant of an occupant: [Substituted by Act 3 of 1970 w.e.f. 17.10.1969]Explanation. - For purposes of this clause the expressions 'occupant' and 'tenant' shall have the meaning assigned to them in the [Karnataka] Land Revenue Act 1964. ([Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 01.11.1973.] Act 12 of 1964);]
