Section 8(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)Nothing contained in this section shall-(a)render the Government liable for the payment of debts incurred by the landowner and the landowners shall be personally liable for the payment of all such debts;(b)operate as a bar to the recovery through the Collector as an area of land revenue by the landowner off any sum which is legally due (subject to the deduction of collection charges at the rate of seven per cent) to him by virtue of his rights in the estate in respect of any period prior to the commencement of the agricultural year in which the date of vesting falls;Provided that where a tenant disputes the landowner's claim for the dues mentioned hi clause (b), the landowner shall be required to file a suit for such dues according to law;(c)operate as a bar to the recovery of arrears of land revenue payable by the landowner for the period preceding the date of vesting or the recovery of rent in respect of land referred to in sub-section (2) of section 6.
