Section 10 in The Rajasthan Affected Areas (Suspension of Proceedings) Act, 1952
10. Payment of certain decrees.
- Nothing contained in this Act, shall:-(a)prevent any decree holder from accepting any payment under a decree or making any adjustment thereof voluntarily made by the judgment debtor,(b)apply to decree for money arising out of claims relating to trusts or for maintenance or for profits in favour of a co-tenant or a co-owner or for damages for tort or for contribution between co-tenants of agricultural land, or(c)apply to a mortgage decree sought to be executed by the sale of the mortgage property in the hands of a subsequent transferee who has taken the transfer subject to the mortgage on the basis of which such decree has been obtained.
