Section 6 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
6. Inapplicability of the Act in certain cases.
- The provisions of this Act shall not apply to the claims due in respect of-(a)any liability in respect of any sum due to any co-operative society registered under any law relating to the Co-operative Societies for the time being in force;(b)land revenue or any sum recoverable as an arrear of land revenue;(c)tax, toll, rates, cess, fees or any other duty payable to Government or a local authority under any enactment for the time being in force;(d)such amount as may be found due to an assignee of proprietary rights of a tenant on account of rent at rates approved by the Government.(e)any liability arising out of a breach of trust;(f)any liability due to a bank, or any corporation incorporated under any law for the time being in force which provides credit facilities [to members of the Scheduled Castes or Scheduled Tribes, as the case may be] [Substituted by M.P. Act No. 33 of 1972.];(g)any liability of a guardian arising out of misapplication or misappropriation of the property of his ward;(h)any liability in respect of maintenance whether under decree of Court or otherwise;(i)any money for the recovery of which a suit is barred by limitation.
