Section 2(4) in The Maharashtra Agricultural Debtors Relief Act, 1947
(4)"debt" means any liability in cash or kind, whether secured or unsecured due from a debtor whether payable under a decree or order of any civil court or otherwise [and includes mortgage money the payment of which is secured by the usufractuary mortgage of immoveable property] [These words were Inserted by Bombay 70 of 1948, Section 2(2).] but does not include arrears of wages payable in respect of agricultural or manual labour;
