Section 2(d) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
(d)'debt' means any sum of money which a person is liable to pay under a contract (express or implied) for consideration received being less than rupees one thousand not secured by any charge on agricultural land or other immovable property and includes rent in cash or kind which a person is liable to pay or deliver in respect of the lawful use and occupation of agricultural land accrued due for the fasli year ending with the 30th June, 1975 or for any previous fasli year but does not include 'khata' amount due to village merchant for supply of provisions;
