Section 22 in The M.P. Ceiling On Agricultural Holdings Act, 1960
22. Definitions.
- In this Chapter-(a)"creditor" means a person to whom a secured debt or claim is owing and "debtor" means the person by whom such debt is owed;(b)"excluded debt" refers to secured debt or claims due in respect of-(i)any liability in respect to any sum due to any society registered or deemed to be registered under any law relating to co-operative societies in force in any part of Madhya Pradesh;(ii)any liability in respect of maintenance whether under decree of Court or otherwise;(iii)any liability due to a bank or a company;(iv)a mortgage claim against property in the hands of a subsequent transferee who has taken the transfer in order to satisfy the mortgage;(v)any liability arising between mortgagor and mortgagee in respect of land revenue of the mortgaged property which has been paid by the mortgagee on behalf of the mortgagor;(c)"secured debt or claim" means debt or claim subsisting on the appointed day whether due or not due and secured by the mortgage of or a charge on the surplus land but shall not include land revenue or anything recoverable as land revenue or any money for the recovery of which a suit is barred by limitation.
