13. Separation of share of debt in particular cases.
- Subject to the provisions of sections 5 and 6, where in a Hindu family, whether divided or undivided, some of the members liable in respect of a family debt are not debtors while others are debtors, the creditor shall, notwithstanding any law to the contrary, be entitled to proceed-(a)against the non-debtor member or members and his or their share of the family property, to the extent only of his or their proportionate share of the debt; and(b)against the debtor-member or members and his or their share of the family property, to the extent only of his or their proportionate share of the debt which shall be scaled down in accordance with the provisions of this Act.
