Section 15 in The Saurashtra Estate Acquisition Act, 1952
15. Certain mortgages and charges not enforceable against estates acquired.
- Notwithstanding anything contained in any contract or any law for the time being in force, no claim or liability, whether under any decree or order of a Civil Court or otherwise enforceable against a Girasdar or a Barkhalidar for any money which is charged or is secured by a mortgage of any estate which is acquired by Government under the provisions of this Act or which becomes due as a result of the provisions of this Act, shall be enforceable against such acquired estate and every such claim or liability shall be deemed to be a charge on the compensation payable to the Girasdar or the Barkhalidar in respect of such estate.
