Section 9 in The Rajasthan Jagirdars Debt Reduction Act, 1956
9. Maintenance allowance.
- The provisions of this Act shall, mutatis mutandis, apply to a suit or decree for recovery of arrears of maintenance allowance in which any jagir lands whether alone or along with other property are mortgaged or are otherwise charged under any law, decree, agreement or document, as if the maintenance allowance were a debt, and the whole of the immovable property so mortgaged or charged shall, for purposes of section 3 and be deemed to be mortgaged property.
