Section 16 in Bihar Privileged Persons Homestead Tenancy Act, 1947
16. Restrictions on the sale of privileged tenant's right in his holding under order of Court.
- Notwithstanding anything contained in this Act, no decree or order shall be passed by any Court for the sale of the right of a privileged tenant in his holding or in any portion thereof, nor shall any such right be sold in execution of any decree or order except a decree for an arrear of rent which has accrued in respect of the holding.
