Section 2(b) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959
(b)"debt" means any liability in cash or kind, whether secured or unsecured, due on the date of the commencement of this Act from any Gramdan villager, whether payable under a contract or decree or order of a Court, civil or revenue, or otherwise, but shall not include -(i)any sum payable to the State or the Central Government or to any local authority;(ii)any sum payable to any co-operative society including a land mortgage bank, registered or deemed to be registered under the [Madras Co-operative Societies Act 1932 (Madras Act VI of 1932)] [Now the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).], or under the Travancore-Cochin Co-operative Societies Act, 1951 (Travancore-Cochin Act X of 1952), if the right of the society to recover the sum did not arise by reason of an assignment made subsequent to the date of the commencement of this Act;(iii)any liability arising out of a breach of trust;(iv)any liability in respect of maintenance;(v)any liability in respect of wages or remuneration due as salary or otherwise for services rendered; or(vi)any liability incurred or arising under any Chit Fund Scheme;
