Section 31 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
31. Mares, camels or their progeny maintained under prescribed conditions not to be attached or sold.
- No mare or camel or other animal maintained in accordance with any prescribed statement of conditions and no progeny, if less than eighteen months old, of any mare or camel so maintained, shall be liable to attachment or sale in execution of any decree.
