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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Gujarat - Subsection

Section 60(3) in The Bombay Tenancy and Agricultural Lands Act, 1948

(3)No Civil Court shall, during the continuance of the management, issue any attachment or other process against any portion of the estate under management for or in respect of any debt or liability incurred by any such person either before or after his said succession.