Section 2(3) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(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;
