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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(d) in The Displaced Persons (Debts Adjustment) Act, 1951

(d)if one joint debtor is a displaced person and another is not, the sum apportioned to the non-displaced person shall not be deemed to be a debt within the meaning of this Act and the creditor may in respect of such debt seek any remedy open to him in a Civil court or otherwise;