Section 19 in The Maharashtra Debt Relief Act, 1975
19. Payment of certain decrees.
- Nothing contained in this Chapter shall-(a)apply to a decree for money arising out of claims relating to trusts or for maintenance or for profits in favour of a co-tenant, or co-owner, or for means profits or for damages for tort, or for contribution between co-tenants of agricultural lands; or(b)apply to a mortgage decree against property in the hands of a subsequent transferee who has taken the transfer in order to satisfy the mortgage subject to the mortgage on the basis of which such decree has been obtained; or(c)apply to the decisions or orders or awards given or made by the Registrar, persons appointed to assist the Registrar, nominees or boards of nominees appointed by the Registrar, Liquidators, Maharashtra State Co-operative Tribunal, Co-operative Court, Co-operative Appellate Court or other authorities under the Maharashtra Co-operative Societies Act, 1960 or the rules made thereunder.
