Section 12 in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
12. Certain mortgages and charges not enforceable against any land held by occupancy tenants.
- Notwithstanding anything contained in any contract or any law for the time being in force, no claim or liability, whether under any decree or order of a civil court or otherwise, enforceable against a landlord for any money which is charged on, or is secured by a mortgage of, any land held under him by an occupancy tenant, shall be enforceable against the land, and every such claim or liability shall be deemed to be a charge on the compensation payable to the landlord in respect of such land.
