Section 3 in Telangana Jagirdars Debt Settlement Act, 1952
3. Savings.
- Save as otherwise expressly provided, nothing in this Act shall affect the debts and liabilities of a debtor falling under the following heads namely:-(i)any revenue or tax payable to Government or any other sum due to it by way of loan or otherwise,(ii)any tax payable to a Local authority or any other sum due to it by way of loan or otherwise,(iii)any sum due to a co-operative society,(iv)any sum due under a decree or order for maintenance passed by a competent Court, and(v)any sum due to a scheduled bank.
