Section 7 in The Chota Nagpur Encumbered Estates Act, 1876
7. Debt not due to be barred.
- Every debt or liability, other than debts due, or liabilities [incurred, to the, [Government] [Substituted by A.O. for 'incurred to Government'] or (in the case of under-tenures) the rent due to the superior landlord, to which the holder of the property is or with which the property is charged, and which is not duly notified to the Manager within the time and in manner hereinbefore mentioned, shall be barred;Admission of claim within further period. - Provided that when proof is made to the Manager that the claimant was unable to comply with the provisions of sections, 5 and 6, the Manager may admit his claim within the further period of, [six months] [Substituted by Act 5 of 1884.] from the expiration of the said period of three months.Barring of debts incurred after making petition for postponement of order, application of Act. - [If a holder of property has petitioned the Commissioner, under the first proviso in Section 2 or the first proviso to Section 12A, sub-section (5), to postpone the passing of orders on any request that the Deputy Commissioner might make for applying or re-applying the provisions of this Act to his case.Every debt or liability which such holder has, after the date on which the said request was made incurred, or charged upon his property, shall be barred, with the exception of-(a)debts due, or liability [incurred, to the, [Government](b)debts or liabilities which the Deputy Commissioner is satisfied had necessarily to be incurred for the maintenance of such holder or his family,(c)in the case of under-tenures, the rent due to the superior landlord, and(d)interest due in respect of debts or liabilities incurred before the said date]
