Section 6 in The Bombay Hindu Heirs' Relief Act, 1866
6. Saving of liability of surviving member of undivided Hindu family:
Except as provided in section 5, nothing in this Act contained shall be construed as limiting or affecting the liability of any person as surviving member or one of the surviving members of an undivided Hindu family for any debt contracted under such circumstances as that the surviving member or surviving members of such undivided family is or are by the law now in force liable to pay the same.
