Section 2 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
2. Definitions. - In this Act, unless there is anything repugnant in the subject or context,-
[(a) in the Mahakoshal region excluding the merged territories], the expressions 'malik-makbuza', 'proprietor', 'raiyat', 'raiyat-malik', and 'village' shall have the meanings assigned to them in the Central Provinces Land Revenue Act, 1917 (II of 1917) and the expressions 'holding', 'land', 'occupancy tenant' and absolute-occupancy tenant' shall have the meanings assigned to them in the Central Provinces Tenancy Act 1920 (I of 1920);[(b) X X X](b-1) the expression "agriculture" shall have the meaning assigned to it in the Central Provinces Tenancy Act, 1920 (I of 1920);(c)"Board" means a Debt Conciliation Board established under sub-section (1) of Section 3;(d)"creditor" means a person to whom a debt is owing and includes a co-operative society;(e)"debt" includes all liabilities owing to a creditor, in cash or kind, secured or unsecured, payable under a decree or order of a civil court or otherwise, whether due or not due, but shall not include arrears of wages, [village profits], land revenue, or anything recoverable as an arrear of land revenue, or any money for the recovery of which a suit is barred by limitation;[(f) "debtor" means a person who earns his livelihood mainly by agriculture and who, in the [Mahakoshal region excluding the merged territories], is an occupancy tenant or absolute-occupancy tenant or raiyat or raiyat-malik or a malik-makbuza or a proprietor, and who in Berar, is a holder, whose debts exceeds Rs. 150 or such lower amount not being less then fifty rupees, as the State Government may, by notification, prescribe for a particular area];(g)prescribed means prescribed by rules made under this Act.
