Definitions.
(ii) In this Act, unless there is anything repugnant in the
subject or context
(a) agriculture includes horticulture, dairy farming,
pisciculture, forestry, sericulture, bee-keeping,
piggery, poultry farming and growing of fruits,
vegetables and the like;
(b) agriculture labourer means a person who follows
any one or more of the following agricultural
occupations in the capacity of a labourer on hire or
exchange, whether paid in cash, in kind or partly in
cash and partly in kind:-
i. Farming including cultivation and
tillage of soil,etc.;
ii. Dairy farming;
iii. Productions, cultivation, growing
and harvesting of any horticultural
commodity;
iv. Raising of livestock, bees or poultry;
and
v. Any practice performed on a farm as
incidental to or in conjunction with
farm operations (including any
forestry or timbering operations) and
preparation for market and delivery
to storage or to market or to carriage
for transportation of farm products.
(c) bank means a banking company as defined in
clause (c) of section 5 of the Banking Regulation
Act, 1949 (Act 10 of 1949) and includes the State
Bank of India Act, 1955 (Act 23 of 1955), a
subsidiary bank as defined in the State Bank of
India (Subsidiary Banks) Act, 1959 (Act 38 of
1959), a corresponding new bank as defined in the
Banking Companies (Acquisition and Transfer of
Undertakings) Act, 1970 (Act 5 of 1970) and
includes any other financial institution which may
be notified in this behalf by the State Government;
(d) debt includes 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 and subsisting on the date of
commencement of this Act, whether due or not
due, but does not include the following, namely:-
(i) any debt or sum due to the Central
Government or any State Government ;
(ii) any debt or sum due to a bank, a cooperative society including a co-operative bank ;
(iii) any debt or sum due to an Agricultural
Refineries Corporation, a Corporation
constituted under the Agricultural
Refinance Corporation Act , 1963 (Act 10
0f 1963);
(iv) any debt or sum recoverable as a public
demand under the Meghalaya Public
Demands Recovery act (Bengal Act 3 of
1913 as adapted by Meghalaya);
(v) any debt or sum due to a Municipality, a
Town Committee constituted or
established under any law or a statutory
authority including a District Council ;
(vi) any debt which represents the price of
goods purchased by a debtor ;
(vii) any liability arising out of breach of trust
or tortious liability ;
(viii) any liability in respect of maintenance
whether under a decree of a court or
otherwise ;
(ix) any liability in respect to wages or
remuneration due as salary or otherwise
of service rendered ;
(x) any rent due in respect of any property let
out to a debtor.
Explanation.- Any liability incurred by a debtor on
or after the commencement of this
Act, which is in fact , a substitution
of a liability previously incurred by
him shall be deemed to be debt
within the meaning of this Act.
(e) debtor means a person who is resident
outside an area included in a municipality or a
cantonment and who belongs to any of the
following categories, namely:-
(i) agriculture labourer,
(ii) Marginal farmer,
(iii)Rural artisan,
(iv) Small farmer,
(f) farmer means a person who is engaged in
agriculture ;