Rajasthan act 009 of 1957 : The RAJASTHAN JAGIRDARS DEBT REDUCTION ACT, 1956

Department
  • Revenue Department
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Section 1.Short title, extent and commencement.

1) This Act may be called the Rajasthan Jagirdars Debt Reduction Act, 1956. 2) It extends to the whole of 1the State of Rajasthan. 3) It shall come into force at once.


Section 2.Definations
Section 3.Reduction of secured debt at the time of passing decree
Section 4.Power to reduce secured debt after passing of decree
Section 5.Decree for reduced amount
Section 6.Satisfaction of the decree
Section 7.Debt realizable from compensation money and rehabilitation grant.
Section 8.Execution of decree relating to unsecured debt against the bonds
Section 9.Maintenance allowance
Section 10.Provisions of Usurious Loans Act, 1918, not be affected
Section 11.Power to make rules
Section 12. Non-applicability of certain provisions of Act to Sunel area
Section 13.Applicability of Rajasthan General Clauses Act
SECTIONS