Section 5(g) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(g)no claim or liability enforceable or incurred before the appointed date by or against the hissedar for any money which is charged on or is secured by a mortgage of the khaikari land shall, except as provided in Section 73 of the Transfer of Property Act, 1882, be enforceable against such land;
