Section 8 in The Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952
8. Certain mortgages and charges not enforceable against land held by occupancy tenants.
- Notwithstanding anything contained in any contract or in any law for the time being in force, no claim or liability, whether under and decree or order of a civil court or otherwise enforceable against a landlord for any money which is charged on or is secured by a mortgagee of, any land held under him by an occupancy tenant, shall be enforceable against the land, and every such claim or liability shall be deemed to be a charge on the compensation payable to the landlord respect of such land.
