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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(f) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(f)the right, title and interest of the landowner or any other person in the estate acquired under clause (a) shall not be liable to attachment or sale in execution of any decree or other process of any Court, civil or revenue, and any attachment existing on the date of vesting or any order for attachment passed before such date shall cease to be in force;