Section 2(5) in The Hyderabad Agricultural Debtors Relief Act, 1956
(5)"debt" means any liability in cash or kind, whether secured or unsecured due from a debtor whether payable under a decree or order of any Civil Court or otherwise and includes mortgage money the payment of which is secured by the usufructuary mortgage of immovable property but does not include arrears of wages payable in respect of agricultural or manual labour, or any liability for the recovery of which remedy is barred by limitation;
