Section 25 in The Hyderabad Agricultural Debtors Relief Act, 1956
25. Provisions of section 24 not to apply to certain transfers and transferees.
- Nothing in section 24 shall apply to -(i)any transfer which has been finally adjudged to be a transfer other than a mortgage by a decree of a Court of competent jurisdiction or by a Board established under section 3 of the repealed Act; and(ii)any bona fide transferee for value without notice of the real nature of such transfer or his representative where such transferee, or representative holds under a registered deed executed on or before the commencement of the repealed Act.
