Section 5 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
5. [Section 6 and 13].
- Public debts which can be collected as arrears of land revenue will not be reported by the Collector to the Special Judge. The collection of such amounts will continue as if no application had been made under the Act. Debs due to Co-operative Societies will also be collected as if the application under the Act, had been made. In order to find out whether any other public debts are outstanding against the landlord the Collector shall inform the Collector of each of the districts in which the landlord's property is situated or in which he carries on any business that he has applied under the Act and shall also inform the Director of Agriculture. He shall also inquire from the District Judge of each of these districts whether any suit has been filed by Government against the landlord and is still pending and whether any decree in favour of Government has been passed against the landlord and is still unsatisfied. Each Collector will make inquiries from the local bodies in his district regarding the landlords public debts. Public debts which cannot be collected as arrears of land revenue may be reported to the Special Judge at any time; debts due to Cooperative societies need never be so reported.
