Section 3(3) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
(3)A suit shall be deemed to be a suit for the recovery of a debt notwithstanding that other, reliefs are prayed for in such suit, and a decree, shall be deemed to be a decree for payment of money passed in such suit notwithstanding that other reliefs are granted, by such decree:Provided that a suit for possession of land shall not be deemed to be a suit for recovery of a debt by reason merely of mesne profits being also prayed for in such suit.
