Section 2(c) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(c)"debt" includes all liabilities owing to a creditor in cash or king secured or unsecured, payable under a decree or order of a Civil Court or otherwise, whether due or not due, but shall not include land revenue or anything recoverable as land revenue other than liabilities payable under a decree of a village panchayat or any money for the recovery of which a suit is barred by limitation;(cc)[ "debtor" means an agriculturist or a member of Scheduled Caste or a Scheduled Tribe who is liable for debts aggregating to one hundred rupees or more, exclusive of claims in respect of liabilities mentioned in section 4;] [Inserted and shall be deemed to have been inserted with effect from 13.10.1961 vide section 2 of Rajasthan Act No. 9 of 1962 (published in Rajasthan Gazette, Part IV-A, Ex. Ord. dated 23.4.1962.]
