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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Assam - Subsection

Section 57(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(2)Nothing in this rule shall be deemed to exempt houses and other buildings (with the materials and the sites thereof and the lands immediately appurtenant thereto and necessary for their enjoyment) from attachment or sale in execution of a decree for rent of any such house, building, site or land or if themselves the subject of the suit.