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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(c) in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976

(c)"debt"-
(i)means any sum of money which a person is liable to pay under a contract (express or implied) for consideration received; and
(ii)includes rent in cash or kind which a person is liable to pay or deliver in respect of the lawful use and occupation of agricultural land.