Section 2 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
2. Definitions.
- In the Act, unless there is anything repugnant in the subject or context-(1)"Agriculture" includes-(a)the raising of annual or periodical crops and garden produce;(b)horticulture;(c)the planting and upkeep of orchards;(d)the reserving of land for fodder, grazing or thatching grass;(e)dairy farming;(f)poultry; and(g)stock breeding, but does not include leasing of land or cutting of wood only.(2)"Debt" includes all liabilities owing to a creditor 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 arrears of land revenue, or any amount recoverable as arrears of land revenue, other than the amount due under the award made regarding any debt by the Registrar, Co-operative societies before the 15th August, 1947 or any money for the recovery of which a suit is barred by limitation, or arrears of wages payable in respect of agricultural or manual labour.(3)"Debtor" means a person who earns his livelihood mainly by agriculture and who, in [Madhya Bharat Region] is a pucca tenant, ordinary tenant, sub-tenant, concession holder, assignee of proprietary rights, or a holder of service holding [as defined in Madhya Bharat Land Revenue and Tenancy Act, Samvat 2007 (No. 66 of 1950)] [Now M.P. Land Revenue Code (20 of 1959).] and includes a person or undivided Hindu family who ordinarily engages in Agricultural labour or who works as an agricultural artisan.(4)"Creditor" means a person to whom a debt is owing and includes a co-operative society.(5)"Board" means a Debt Relief Board established under sub- Section (1) of Section 3.(6)"Prescribed" means prescribed by rules made under this Act.
