Section 2(10) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(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;
