Section 2(h) in The West Bengal Relief of Rural Indebtedness Act, 1975
(h)"debt" includes all liabilities in cash or in kind incurred by a debtor on or before the first day of July, 1975, either voluntarily or by or under a decree or order of any Court and which may be secured or unsecured and payable presently or in future, but does not include the following, namely :-(i)any rent due in respect of a property let out to a debtor,(ii)any liability arising out of a breach of trust,(iii)any liability for damages against a wrong-doer for any act of tort committed by him,(iv)any claim for wages or by way of remuneration for service rendered,(v)any liability for maintenance arising under an order of a Court or otherwise,
