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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Mizoram - Subsection

Section 59(2) in Mizoram (Land Revenue) Act, 2013

(2)Nothing in sub-section (1) shall be deemed to authorize the distraint or sale of any property which, under the Code of Civil Procedure, 1908 (5 of 1908), is exempt from attachment or sale in execution of a decree or of any article set aside exclusively for religious use.