Section 6(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)Nothing contained in sub-section (1) shall :(a)render the State Government liable for the payment of debts incurred by the Jagirdar before the date of resumption;(b)operate as a bar to the recovery by the Jagirdar of any sum which becomes due to him by virtue of his rights in the Jagir-land in respect of any period prior to the commencement of the agricultural year in which the date of resumption falls.
