Section 2(b) in Tamil Nadu Indebted Agriculturists and Indebted Person (Special Provisions) Act, 1976
(b)"debt" means,-(i)in relation to an agriculturist, a debt as defined in clause (c) of section 2 of the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (15 of 1976).(ii)in relation to an indebted person, a debt as defined in clause (1) of section 2 of the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (15 of 1976), but shall not include the debts and liabilities of an indebted person specified in section 3 of that Act;
