Section 31 in The Rajasthan Soil and Water Conservation Act, 1964
31. Claim for arrears of rent not to be enforced against Government etc.
- No claim of the person interested in land to any arrear of rent accrued or due in respect of the land for the period prior to the date of taking possession shall thereafter be enforce by any court, whether in execution of a decree or otherwise, against the State Government or against any person holding the land under State Government or against land.
