Section 3 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
3. Bar of application and saving.
- When this Act comes into force in any Scheduled Area-(a)nothing contained in this Act, shall-(i)apply to debts including all liabilities owing to any person in cash or kind, secured or unsecured, payable under decree or order of a Civil Court or otherwise whether due or not due and arrears of wages or salary, where such debts, liabilities or arrears were not subsisting on the appointed date;(ii)revive the claim of any credit or which was discharged in accordance with the provisions of the Regulations and was not subsequently revived in accordance with the said provisions;(b)all things done and all actions taken under the Regulations in such area shall be deemed to have been done or taken under the relevant provisions of this Act, as if those provisions were in force on the date on which such things were done or actions were taken.
