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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(k) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(k)no claim or liability enforceable or incurred before the date of vesting against or by the Zamindar or Biswedar for any money which is charged on or is secured by a mortgage of such estate or part thereof shall, except as provided in Section 73 of the Transfer of Property Act, 1882 (Central Act IV of 1982), be enforeable against his right, title or interest in such estate or part;