4. Certain debts and liabilities not to be affected.
- Nothing in this Act shall affect debts and liabilities of an agriculturist falling under the following lands -(a)any revenue, tax or cess payable to the State Government or any other sum due to them, by way of loan or otherwise;(b)any revenue, tax or cess payable to the Central Government or any other sum due to them, by way of loan or otherwise;(c)any tax or cess payable to any local authority or any other sum due to them, by way of loan or otherwise;(d)any debt contracted on the security of house property alone in a municipality, a cantonment,or a panchayat which was a union before the 26th August, 1930;(e)any liability in respect of any sum due to any co-operative society, including a land mortgage bank, registered or deemed to be registered under the Andhra Pradesh (Andhra Area) Co operative Societies Act, 1932, or any debt due to any corporation formed in pursuance of an Act of Parliament of the United Kingdom or of any special Indian law or Royal Charter or Letters Patent;(f)any liability arising out of a breach of trust;(g)any liability in respect of maintenance whether under decree of court or otherwise;(h)any debt or debts due to a woman on the 1st October, 1937 provided that the value of the property owned by her on that date, including the principal amount of the debt or debts so due, did not exceed six thousand rupees;Explanation. - For the purpose of this clause, the house in which the creditor woman lived, or any furniture therein, or her household utensils, wearing apparel, jewellery, or such like personal belongings shall not be regarded as property -(i)any wages due to an agricultural or other rural labourer:Provided that where the liabilities mentioned in clause (e) arise by reason of an assignment to the co-operative society, such assignment has taken place before the 1stOctober 1937 or is an assignment to such society of a loan granted by a co-operative society.
