Section 43A in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
43A. Provisions in relation to mortgages of agricultural holding effected before the commencement of the Act
(I) Notwithstanding anything contained in section 43, a mortgage other than a usufructuary mortgage of a tenant's holding effected before the commencement of this Act and the rights and liabilities of the parties too such a mortgage shall, notwithstanding anything contained in this Act, continue to be governed by the terms thereof and by the law in such relation thereto prevailing before such commencement.(2)Any such right or liability may be enforced by means of a suit instituted by the person aggrieved in the court of the Assistant Collector having jurisdiction within the time, if any, fixed and on payment of the court fee prescribed, therefore by such law.
