Section 7 in Gujarat Rural Debtors (Temporary Relief) Act, 1976
7. Payment of certain ??? decrees.- Nothing contained in this Act shall-
(a)apply to a decree for money arising out of claims relating to trusts or for maintenance or for profits in favour of a co-tenant or a co-owner, of for mesne profits or for damages for tort, or for contribution, between to tenants of agricultural lands; or(b)apply to a mortgage decree against property in the hands of a subsequent transferee who has taken the transfer in order to satisfy the mortgage subject to the mortgage on the basis of which such decree has been obtained;(c)apply to decisions of the Registrar, awards of arbitrators or orders of liquidators or order or decision of the Gujarat State Co-operative Tribunal or of any other authority made under the Gujarat Co-operative Societies Act, 1961 or the rules made thereunder (Guj. X of 1962).
