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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(g) in Tamil Nadu Debt Conciliation Act, 1936

(g)"debtor" means a person-
(i)who earns his livelihood mainly by agriculture or who is an occupancy tenant or landholder whether he cultivates the land personally or otherwise; and
(ii)whose debts exceed one hundred rupees;