Section 9 in Haryana Dohlidar, Butimar, Bhondedar anti Muqararidar (Vesting of Proprietary Rights) Act, 2010
9. Certain Mortgages and Charges Not Enforceable.
- Notwithstanding anything contained in any contract or in any law for the time being in force ,no claim or liability whether under any decree or order of a civil court or otherwise, enforceable against a landowner for any money which is charged on, or is secured by a mortgage of, any land held by a Dohlidar, Butimar, Bhondedar or Muqararidar, shall be enforceable against the said land.
