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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(2) in The Bombay Tenancy and Agricultural Lands Act, 1948

(2)So long as the management continues no fresh proceedings processes, executions or attachments shall be instituted in or issued, enforced or executed by any Civil Court in respect of such debts and liabilities;