Section 2 in Tamil Nadu Indebted Agriculturists and Indebted Person (Special Provisions) Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"agriculturist" means an agriculturist as defined in clause (b) of section 2 of the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976;(b)"debt" means,-(i)in relation to an agriculturist, a debt as defined in clause (c) of section 2 of the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (15 of 1976).(ii)in relation to an indebted person, a debt as defined in clause (1) of section 2 of the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (15 of 1976), but shall not include the debts and liabilities of an indebted person specified in section 3 of that Act;(c)"indebted person" means an indebted person as defined in clause (2) of section 2 of the Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 (15 of 1976);(d)"interest" means any amount or other thing paid or payable in excess of the principal sum borrowed or pecuniary obligation incurred, or where anything has been borrowed in kind in excess of what has been so borrowed by whatsoever name such amount or thing may be called, and whether the same is paid or payable entirely in cash or entirely in kind or partly in cash and partly in kind and whether the same is expressly mentioned or not in the document or contract, if any.
