Section 44 in Telangana Jagirdars Debt Settlement Act, 1952
44. No alienation by debtor before discharge of debts valid.
- Notwithstanding any law or contract but subject to the provisions of section 45 no alienation of any property belonging to a debtor who is a party to any proceedings or award under this Act, made by him before all his debts are discharged shall be valid, except with the previous sanction of the Government.
