Section 2(e) in The Rajasthan Jagirdars Debt Reduction Act, 1956
(e)"debt" means an advance in cash or in kind and includes any transaction which is in substance a debt but does not include an advance as aforesaid made on or after the first day of January, 1949 or a debt due to:-(i)the Central Government or Government of any State;(ii)a local authority;(iii)a scheduled bank;(iv)a co-operative society; and(v)a wakf, trust or endowment for a charitable or religious purpose only; or(vi)a person, where the debt was advanced on his behalf by the Court of Wards;
