Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(6) in Karnataka Debt Relief Act, 1980 (6)"debtor" means a person who is.-(i)a landless agricultural labourer;(ii)a person belonging to the weaker section of the people; or(iii)a small farmer, and from whom a debt is due;
