Section 2(9) in The Bengal Agricultural Debtors Act, 1936
(9)"debtor" means a debtor whose primary means of livelihood is agriculture and who-(a)is a raiyat or an under-raiyat, or(b)cultivates land himself or by members of his family or by hired labourers or by adhiars, bargadars or bhagdars;and includes a group of persons who join in making an application under the provisions of sub-section (1) of section 9 [and any person who, by virtue of provisions of sub-section (7) of section 37A shall be deemed to be a debtor] [Inserted by Bengal 2 of 1942.];
