Section 2 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
2. Definitions.
- In this Act, unless the context otherwise requires-(1)[ "appointed date" means- [Inserted by M.P. Act No. 33 of 1972.](i)in regard to members of Scheduled Castes the date appointed under sub-section (4) of Section 1; and(ii)In regard to members of Scheduled Tribes.](a)in relation to the Scheduled areas, the date on which the Madhya Pradesh Scheduled Tribes Debt Relief Regulations, 1962 in force therein are repealed; and(b)in relation to other area, the 15th March, 1967;(2)"Bank" means a banking company as defined in Section 5 of the Banking Regulation Act, 1949 (X of 1949) and includes the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955), a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959) and any other financial institution as the State Government may, by notification, specify in this behalf;(3)"Creditor" means a person to whom a debt is owing and "debtor" means [a member of a Scheduled Caste or a Scheduled Tribe, as the case may be,] [Substituted by M P. Act No. 33 of 1972.] whom such debt is owed;(4)"Debt" includes-(i)all liabilities owing to a creditor in cash, or in kind secured or unsecured payable under a decree or order of a Civil Court or otherwise, and subsisting on the appointed date whether due or not due;(ii)arrears of wages or salary subsisting on the appointed date;(5)"Interest" includes the return to be made over and above the principal, whether the same is charged or sought to be recovered specifically by way of interest or otherwise and whether or not such interest is capitalized;[(5-a) "Member of a Scheduled Caste" means a member of any caste, race or tribe or part of or group within a caste, race or tribe specified as Scheduled Caste with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India.] [Substituted by M.P. Act No. 33 of 1972.](6)"Member of a Scheduled Tribe" means a member of any tribe, tribal community or part of or group within a tribe or tribal community specified as such with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India.(7)"Principal" means the actual advance made to a debtor whether in cash or kind;(8)"Regulations" means the Madhya Pradesh Scheduled Tribes Debt Relief Regulations, 1962;(9)"Scheduled Area" means any area declared to be Scheduled Area within the State of Madhya Pradesh under paragraph 6 of the Fifth Schedule to the Constitution of India;(10)"Secured Debt" means a debt subsisting on the appointed date, whether due or not due, and secured by mortgage of or charge on the immovable property or by pawn or pledge of movable property of the debtor;(11)The words and expressions used in this Act but not defined shall have the meaning assigned to them in the Code of Civil Procedure, 1908 (V of 1908).
