Section 5(5) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(5)Nothing contained in this section shall-(a)render the State Government liable for the payment of debts incurred by the Zamindar or Biswedar for which he shall be personally liable, or(b)preclude the State Government from remitting wholly or in part any loans advanced by the State Government to the Zamindar or Biswedar and utilised by the latter for the economic or agricultural development of his estate than his Khudkasht land, or(c)affect the right of any person to continue to enjoy any easement or other similar right for the more beneficial enjoyment of such person's land which he was enjoying on the date immediately preceding the date of vesting, or(d)operate as a bar to the recovery by the Zamindar or Biswedar by any process of law which, but for this Act, would, be available to him of any sum which is legally due to him by virtue of his right, title or interest in his estate in respect of any period prior to the date of vesting:Provided that no decree for an arrear of rent of order for ejectment in default of payment of an arrear of rent shall be executed by ejectment of the judgment-debtor from his holding.
