(5)Nothing in this Section shall apply to, -(i)a transfer which has been finally adjudged to be a transfer, other than a mortgage, by a competent Court;(ii)any bona fide transferee for value without notice of the real nature of such transfer or his representative;(iii)any transfer made prior to 1st March, 1974;(iv)a transfer in respect of which a proceedings is pending under Section 23 of the Karnataka Agricultural Debts Relief Act, 1966.(Karnataka Act 29 of 1966) and the provisions of the Karnataka Debt Relief Act, 1976 (Karnataka Act 25 of 1976) and the Karnataka Debt Relief Act, 1980 (Karnataka Act 29 of 1980).
