Section 4(4) in Assam State Acquisition of Zamindaries Act, 1951
(4)No claim or liability enforceable before the date of publication of notification against the proprietor or tenure-holder for any money which is secured by a mortgage or charge on the estate or tenure which has vested in the State, shall be enforceable against his interest in the estate or tenure, but such claims and liabilities shall be enforceable only as provided for in sub-section (6) of section 13 against the compensation money or ad interim payments made under the provisions of this Act.
