Section 8 in The Rajasthan Jagirdars Debt Reduction Act, 1956
8. Execution of decree relating to unsecured debt against the bonds.
- Where a decree to which this Act applies relating to other than a secured debt is executed by attachment and sale of [the bonds, if any, granted under the relevant Act] [Substituted by Rajasthan Act 1 of 1958.] to the judgment-debtor on account of compensation or rehabilitation grant for his jagir lands, the court executing the decree shall, notwithstanding anything in any law, entire satisfaction in accordance with the formula given in Schedule III.
