AIR 1927 NAGPUR 288

Nagpur High Court

Hon'ble Judge(s): Hallifax , J

(A)Wajib-ul-arz - Malik-makbuza holder is not an agriculturist of the village - He cannot graze cattle free of charge. Persons, who are not tenants or agricultural labourers, but hold a considerable area of malik makbuza land which lies within the confines of a village are not agriculturists of the village and so cannot graze their agricultural cattle free of charge. (B)Wajib-ul-arz - Agriculturist includes tenants or labourers, but they must be of the mahal concerned. The term "agriculturist" comprises all who make a living from a direct connexion with agriculture, and in it are included not only tenants but also agricultural labourers, but, however wide the term "agriculturist" may be, it can only cover agriculturists of the mahal to which the wajib-ul-arz relates.