Section 12A(6) in The Chota Nagpur Encumbered Estates Act, 1876
(6)No suit shall be brought to charge any person to whom property is restored under the circumstances mentioned in the first or third clause of Section 12. -(i)upon any promise, made after such restoration, to pay any debt contracted while the management of the property was vested in the Manager, or(ii)upon any ratification, made after such restoration, of any promise or contract made while the management of the property was vested in the Manager, whether or not there be any new consideration for such promise or ratification.V-Powers of Manager
