Section 15 in Rajasthan Relief of Agricultural Indebtedness Act, 1957
15. Act inapplicable to debt payments by insolvents.
Nothing contained in this Act shall apply to the debts payable by any person who has been adjudicated an insolvent prior to the commencement of this Act [or, in the case of a member of a Scheduled Caste or a Scheduled Tribe, prior to the applicability thereof under section 2A] [Substituted and shall be deemed to have been Substituted w.e.f. 13.10.1961 vide sections 10 of Rajasthan Act No. 9 of 1962 (Published in Rajasthan Gazette, Part IV-A, Ex.-ord., dated 23.4.1962).], provided that the adjudication has been not annulled before or after such commencement [or applicability] [Inserted and shall be deemed to have been Inserted w.e.f. 13.10.1961 vide sections 12 & 13 respectively of Rajasthan Act No. 9 of 1962 (Published in Rajasthan Gazette, Part IV-A, Ex.-ord., dated 23.4.1962).].
