Section 44 in The Rajasthan Money-Lenders Act, 1963
44. Arrest and imprisonment in execution of decree for money against agricultural debtors abolished.
- Notwithstanding any law for the time being in force, no debtor who cultivates land personally and whose debts do not exceed fifteen thousand rupees shall be arrested or imprisoned in execution of a decree for money passed in favour of a money-lender, whether before or after the date on which this Act comes into force.Explanation. - "To cultivate personally", has the meaning assigned to it by clause (25) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
