Section 2(1) in Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976
(1)"debt" means any liability in cash or kind, whether secured or unsecured, due from an indebted person whether payable under a decree or order of a civil or revenue court or otherwise, but does not include-(i)rent as defined in clause (5);(ii)any debt to which the Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976 (President's Act 15 of 1976), is applicable;
