Section 16(f) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(f)no claim or liability enforceable or incurred before the appointed date by or against the intermediary for any money which is charged on or is secured by a mortgage of the notified land shall, except as provided in Section 73 of the Transfer of Property Act, 1882, be enforceable against such land of the tenant;
