Section 8 in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952
8. Certain mortgages and charges not enforceable against land held by adna maliks.
- Notwithstanding anything contained in any contract or in any law for the time being in force, no claim or liability, whether under any decree or order of a civil court or otherwise, enforceable against an ala malik for any money which is charged on, or is secured by a mortgage of, any land held under him by an adna malik, shall be enforceable against the land, but every such claim or liability shall be deemed to be a charge on the compensation payable to the ala malik in respect of such land.
