(3)"debtor" means any person from whom any debt is due:Provided that a person shall not be deemed to be a debtor, if he(i)has, in both the financial years ending on the 31st March 1977 and the 31st March 1978, been assessed to-(a)income-tax under the Income-tax Act, 1961 (Central Act 43 of 1961) or under the income-tax law in force in any foreign country; or(b)agricultural income-tax under the [Tamil Nadu Agricultural Income-tax Act, 1955 (Tamil Nadu Act V of 1955)] [This Act was repealed by the Tamil Nadu Agricultural Income-tax (Repeal) Act.] or under any law in force in any other State or Union territory in India; or(ii)has, in both the financial years ending on the 31st March 1977 and the 31st March 1978, been assessed to sales tax under the [Tamil Nadu General Sales Tax Act, 1959 (Tamil Nadu Act 1 of 1959)] [This Act has been repealed and re-enacted as the Tamil Nadu Value Added Tax Act, 2006 (Tamil Nadu Act... of 2006) which came into force on the 1st day of January 2007.] or under the Central Sales Tax Act, 1956 (Central Act 74 of 1956); or(iii)has, in all the four half-years immediately preceding the 1st March 1978, been assessed to property or house-lax in respect of buildings or lands other than agricultural lands, under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act has been repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], the [Cantonments Act, 1924 (Central Act II of 1924)] [This Act has been repealed and re-enacted as the Cantonment Act, 2003.] or any law governing municipal or local bodies in this State or in any other State or Union territory in India, provided that the aggregate annual rental value of such buildings and lands whether let out or in the occupation of the owner is not less than rupees one thousand and two hundred.Explanation. - The annual rental value of any building or land for the purposes of proviso (iii) shall-
