Section 12 in The Rajasthan Jagirdars Debt Reduction Act, 1956
12. [ Non-applicability of certain provisions of Act to Sunel area. [Inserted by Rajasthan Act 1 of 1958.]
- No provision of this Act or of any rule made thereunder relating to or dealing with secured debts against a jagirdar shall apply to any proprietor of or in the Sunel area who may have been or may hereinafter be divested of his jagir land under the Madhya Bharat Zamindari Abolition Act, Samwat 2008 (Madhya Bharat Act 13 of 1951).
