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 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(2) in Tamil Nadu Debt Relief Act, 1972 (2)"debt" means any liability in cash or kind, whether secured or unsecured, due from a debtor whether payable under a decree or order of a Civil or Revenue Court or otherwise, but does not include rent as defined in clause (9);
