Bonded Labor System (Abolition) Act, 1976

7. PROPERTY OF BONDED LABOURER TO BE FREED FROM MORTGAGE, ETC. –

(1) All property vested in a bonded laborer which was immediately before the commencement of this Act under any mortgage, charge, lien or other encumbrances in connection with any bonded debt shall, in so far as it is relatable to the bonded debt, stand freed and discharged from such mortgage, charge, lien or other encumbrances, and where any such property was, immediately before the commencement of this Act, in the possession of the mortgage or the holder of the charge, lien or encumbrance, such property shall (except where it was subject to any other charges), on such commencement, be restored to the possession of the bonded laborer.

(2) If any delay is made in restoring any property, referred to in sub-section (1), to the possession of the bonded laborer, such laborer shall be entitled, on and from the date of such commencement, to recover from the mortgage or holder of the lien, charge or encumbrance, such mesne profits as may be determined by the civil court of the lowest pecuniary jurisdiction within the local limits of whose jurisdiction such property is situated.