Section 2 in The Assam Debt Conciliation Act, 1936
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Agriculture" includes horticulture, dairy farming and sericulture, and the use of land for purpose of husbandry inclusive of keeping or breeding of live-stock, poultry or bees and the growing of fruits, vegetable and the like;(b)"Board" means a Debt Conciliation Board established under sub-section (1) of section 3;(c)"Creditor" means a person to whom a debt is owing and includes his heirs, executors, administrators and assigns and it also includes a Co-operative Society registered under the Co-operative Societies Act, 1912 (2 of 1912);(d)"Debt" includes all liabilities in cash or kind, secured or unsecured, payable under a decree or order of a Civil Court or otherwise, whether due, or not due, but shall not include rent not due, arrear of wages, land revenue or anything recoverable as an arrears of land revenue, or any claim for the recovery of which a suit or application is barred by limitation;(e)"Debtor" means a person who owes a debt and who earns his livelihood mainly by agriculture, and includes his heirs, administrators, executors and assigns ;(f)"Prescribed" means prescribed by Rules made under this Act;(g)"Deputy Commissioner" means the Deputy Commissioner of a District or any other officer appointed by the State Government to discharge any of the functions of a Deputy Commissioner under this Act.
