Section 3(3)(iii) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

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State of Andhra Pradesh - Subsection

Section 3(3)(iii) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(iii)debt means any liability in cash or kind, whether secured or unsecured, due from an agriculturist, whether payable under a decree or order of a civil or revenue court or otherwise, but does note include rent as defined in clause (iv)

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State of Andhra Pradesh - Subsection

Section 3(3)(iii) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938