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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(e) in Telangana Jagirdars Debt Settlement Act, 1952

(e)"debt" means any liability in cash or kind, whether secured or unsecured, due from a Jagirdar, whether payable under a decree or order of any Civil Court or otherwise and "debtor" shall be construed accordingly;