Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(f) in Tamil Nadu Debt Relief Act, 1976 (f)"debtor" means-(i)a landless agricultural labourer; or(ii)a rural artisan; or(iii)a small farmer, who has borrowed or incurred any debt before the commencement of this Act;
