Section 14(9) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(9)Nothing in the foregoing provisions of this section shall affect the right of a creditor to proceed against the inmadar or the holder of a sub-inam for the satisfaction of the secured debts in any other manner or under any other law for the time being in force.][[16. Method of awarding compensation for abolition etc., of rights of other persons in property. [See Gujarat 44 of 1961, section 2 read with Schedule.]
