13. Certain debts and liabilities not to be affected.
- Nothing in this Act shall apply to the following categories of debts and liabilities of landless agricultural labourers, rural artisans and small farmers, namely:-(a)any rent due in respect of any property including agricultural land let out to a debtor;(b)any amount recoverable as arrears of land revenue;(c)any liability arising out of breach of trust or any tortious liability;(d)any liability in respect of wages or remuneration due as salary or otherwise for services rendered;(e)any liability in respect of maintenance whether under a decree of a Court or otherwise;(f)a debt due to-(i)the Central Government or any State Government;(ii)any local authority;(g)save as otherwise provided in this Act, any liability in respect of any sum due to-(i(A) any banking Company to which the Banking Regulation Act, 1949 (Central Act 10 of 1949) applies;(B)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955);(C)any subsidiary bank us defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(D)any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(E)the Agricultural Refinance and Development Corporation established under the Agricultural Refinance and Development Corporation Act, 1963;(F)any other financial institution notified in this behalf by the State Government in Tamil Nadu Government Gazette;(ii)any Government company within the meaning of the Companies Act, 1956 (Central Act 1 of 1956);[(ii-a) any company which is declared to be a Nidhi or Mutual Benefit Society under sub-section (1) of section 620-A of the Companies Act, 1956 (Central Act 1 of 1956);] [Inserted and was deemed always to have been inserted by section 4 of the Tamil Nadu Debt Relief Laws (Second Amendment) Act, 1978 (Tamil Nadu Act 27 of 1978)](iii)any corporation owned or controlled by the Central Government or any State Government;(iv)the Life Insurance Corporation of India;(v)any co-operative society including a land development bank, registered or deemed to be registered under the Tamil Nadu Co-operative Societies Act, 1961;[xxx] [The word 'and' was omitted and was deemed always to have been omitted by section 4(a) of the Tamil Nadu Debt Relief Laws Amendment) Act, 1976 (President's Act 46 of 1976).](h)any debt which represents the price of property whether movable or immovable purchased by a debtor or any amount due under a hire purchase agreement.(z)[ any liability' incurred or arising under any chit, the bye-laws of which have been registered under the [Tamil Nadu Chit Funds Act, 1961 (Tamil Nadu Act 24 of 1961)] [Inserted and was deemed always to have been inserted by section 4(b) of the Tamil Nadu Debt Relief Laws Amendment) Act, 1976 (President's Act 46 of 1976)]]
