Section 97 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
97. Certain mortgages and charges not enforceable against land held by occupancy tenants.
- Notwithstanding anything to the contrary contained in any contract, or in any law, custom or usage for the time being in force, no claim or liability whether under any decree or order of a Civil Court or otherwise, enforceable against a landowner for any money which is charged on, or is secured by mortgage of, any land held under him by an occupancy tenant shall be enforceable against the land and every such claim or liability shall be deemed to be charged on the amount payable to the landowner in respect of such land.
