Section 2 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
2. Definitions.
- In this Regulation, unless the context otherwise requires-(1)"appointed date" means the date appointed by notification under Sub-section (3) of Section 1;(2)"bank" means a banking company as defined in Section 5 of the Banking Regulation Act, 1949 (10 of 1949) and includes the State Bank of India constituted by the State Bank of India Act, 1955 (23 of 1955) a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (33 of 1959) and any other financial institution notified in this behalf by the State Government;(3)"creditor" means a person to whom a debt is owing and "debtor" means a member of a Scheduled Tribe by whom such debt is owed;(4)"debt" includes -(i)all liabilities owing to a creditor in cash or in kind, secured or unsecured, payable under a decree or order of a Civil Court or otherwise, whether due or not due;(ii)arrears of wages or salary;(5)"interest" includes the return to be made over and above the principal, whether the same is charged or sought to be recovered specifically by way of interest or otherwise and whether or not such interest is capitalised.(6)"principal" means actual advance made to a debtor whether in cash or in kind;(7)"secured debt" means a debt subsisting on the appointed date whether due or not due and secured by mortgage of or a charge on any immovable property or by pawn or pledge of any movable property of the debtor;(8)words and expressions used in this Regulation but not defined herein shall have the same meaning as has been respectively assigned to them in the Code of Civil Procedure, 1908 (5 of 1908).
