Section 3(3)(iii) in Tamil Nadu Agriculturists Relief Act, 1938

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State of Tamilnadu - Subsection

Section 3(3)(iii) in Tamil Nadu 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 not include rent as defined in clause (iv) or 'kanartham' as defined infection 3 of the Malabar Tenancy Act, 1929;] [Substituted for clause (iii) by section 2(2) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).]

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State of Tamilnadu - Subsection

Section 3(3)(iii) in Tamil Nadu Agriculturists Relief Act, 1938