Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(3) in Tamil Nadu Electricity Board (Recovery of Dues) Act, 1978 (3)"debtor" means a person by whom any dues are payable;
