Section 22(b) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(b)"excluded debt" refers to secured debt or claims due in respect of-(i)any liability in respect to any sum due to any society registered or deemed to be registered under any law relating to co-operative societies in force in any part of Madhya Pradesh;(ii)any liability in respect of maintenance whether under decree of Court or otherwise;(iii)any liability due to a bank or a company;(iv)a mortgage claim against property in the hands of a subsequent transferee who has taken the transfer in order to satisfy the mortgage;(v)any liability arising between mortgagor and mortgagee in respect of land revenue of the mortgaged property which has been paid by the mortgagee on behalf of the mortgagor;
