Section 3 in The Hyderabad Agricultural Debtors Relief Act, 1956
3. Savings.
- Save as otherwise expressly provided, nothing in this Act shall affect the debts and liabilities of a debtor falling under the following heads, namely :-(i)any revenue or tax payable to Government or any other sum due to it by way of loan or otherwise,(ii)any tax payable to a local authority or any other sum payable to such authority by way of loan or otherwise,(iii)any sum due to co-operative society,(iv)any sum advanced solely for the purpose of financing of crops or for the purpose of seasonable finance as provided in this Act,(v)any sum in respect of which proceedings have been taken under the Hyderabad Jagirdars' Debt Settlement Act, 1952,(vi)any sum due under a decree or order for maintenance passed by a competent Court,(vii)any sum due to a scheduled bank, and(viii)any liability arising out of a breach of trust.
