Section 7 in The Rajasthan Jagirdars Debt Reduction Act, 1956
7. Debt realizable from compensation money and rehabilitation grant.
(1)Notwithstanding anything in any agreement, document or law for the time being in force, but subject to the provisions of sub-section (2) a decree relating to a debt, whether the debt is a secured debt or otherwise, passed in any suit to which this Act applies:-(a)shall, in so far as the compensation for the jagir lands of the judgment debtor is concerned, be executed only in accordance with the formula given in Schedule II, and(b)shall be also executable, in addition to and without prejudice to every other remedy to which the decree-holder may be entitled under the decree or law for the time being in force, against the rehabilitation grant payable in respect of the jagir lands of the judgment-debtor, subject to the said formula.(2)Notwithstanding anything in any law, the reduced amount found in the case of a mortgagor or judgment-debtor as the case may be, under section 3 or section 4 as respects mortgaged jagir lands shall not be legally recoverable otherwise than out of the compensation and rehabilitation grant payable to such mortgagor or judgment-debtor in respect of such jagir lands.
