Section 1(3) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976
(3)It shall apply in relation to the recovery of all debts due on the date of commencement of this Act from any agriculturists, landless labourer or artisan, except the following debts, namely:-(i)rent or compensation for the use and occupation of house property;(ii)rent or compensation for the use and occupation of immovable property (not being house property or agricultural land) accrued due after the date of the commencement of this Act;(iii)any liability arising out of a breach of trust;(iv)any liability in respect of maintenance;(v)any sum payable to the State or the Central Government or to any local authority, whether by way of revenue, tax, cess or loan or otherwise;(vi)any sum payable to any co-operative society, including a land mortgage bank, registered or deemed to be registered under the [Telangana Co-operative Societies Act, 1964] [Adapted by G.O.Ms.No.53, Agriculture and Cooperation (Coop-II) Department, dated 20.05.2016.], (Act 7 of 1964) provided that the right of Society to recover the sum did not arise by reason of any assignment made subsequent to the commencement of this Act;(vii)any sum payable to,-(a)any charitable or religious institution or endowment to which the provisions of the [Andhra Pradesh] [See now the provisions of the Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987 (Act 30 of 1987).] Charitable and Hindu Religious Institutions and Endowments Act, 1966 (Act 17 of 1966) applies;(b)any wakf to which [the Wakf Act, 1954] [See now the Wakf Act, 1995 (Central Act 43 of 1995).] (Central Act 29 of 1954) applies; whether by way of rent; either in cash or kind, loan or other dues;(viii)any liability arising out of a breach of law relating to payment of wages or remuneration;(ix)any liability in respect of any sum due to,-(A)a banking company as defined in the Banking Regulation Act, 1949 (Central Act 10 of 1949);(B)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955);(C)any subsidiary bank as defined in clause (k) of section 2 of State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(D)any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(E)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963 (Central Act 10 of 1963);(F)any other financial institution notified by the State Government in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.].
