Section 73 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
73. Savings.
- Save as otherwise expressly provided, nothing in this Act shall affect the debts and liabilities of the debtor failing under the following heads-(1)any revenue or tax payable to Government or any other sum due to it by way of loan or otherwise,(2)any tax payable to a local authority or any other sum payable to such authority by way of loan or otherwise,(3)any sum due to a co-operative society, actually advanced after H5th August, 1947,(4)the sum of loan advanced under Section 59,(5)any sum due under a decree or order for maintenance passed by a competent Civil Court, and(6)any sum due to a scheduled bank.
