8. Certain debts and liabilities not to be affected.-
Nothing in this Act shall affect the following categories of debts and liabilities of small farmers, landless agricultural labourers and weaker sections of the people, namely:-(a)any rent due in respect of any property let out to such debtor;(b)any amount due under a hire purchase agreement;(c)any amount recoverable as arrears of land revenue;(d)any liability arising out of breach of trust or any tortuous liability;(e)any liability in respect of wages or remuneration due as salary or otherwise for services rendered;(f)any liability in respect of maintenance whether under a decree of a court or otherwise;(g)a debt due to,-(i)the Central Government or any State Government;(ii)any local authority;(iii)a credit agency as defined in the Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 (Karnataka Act No. 2 of 1975);(iv)any Government company within the meaning of the Companies Act, 1956;(v)the Life Insurance Corporation of India;(vi)a Co-operative Society; and(h)any debt which represents the price of goods purchased by such debtor.
