Section 4 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
4. Inapplicability of the Regulation in certain cases.
- The provisions of this Regulation shall not apply to the claims due in respect of -(a)any liability in respect of any sum due to any Co-operative Society registered or deemed to be registered under the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963);(b)land revenue or any sum recoverable as an arrear of land revenue or any loan advanced by any Government;(c)tax, toll, rate, cess, fees or any other duty payable to Government or a local authority under any law for the time being in force;(d)such amount as may be found due to an assignee or proprietary rights or a tenant on account of rent rates approved by the State Government;(e)any liability arising out of a breach of trust;(f)any liability due to a bank;(g)any liability of a guardian arising out of misapplication or misappropriation of the property of his ward;(h)any liability in respect of any sum due on account of any commercial transaction;(i)any liability in respect of maintenance whether under the decree of a Court or otherwise; and(j)any money for the recovery of which a suit is barred by limitation.
