Section 31(3) in The Displaced Persons (Debts Adjustment) Act, 1951
(3)after clause (p), the following had been inserted, namely:--"(q) two-thirds of the agricultural produce of the judgment-debtor;(r)so much of any other property of the judgment-debtor as constitutes the means of his livelihood and as is likely, in the opinion of the Court, to yield to him an income of not less than two hundred and fifty rupees a month;(s)any loan advanced or agreed to be advanced by or on behalf of or out of the funds of the Central Government or a State Government, or any asset created from any such loan;.Explanation.-Where any such asset as is referred to in clause (s) has been created partly from such loan and partly from the private funds of the judgment-debtor, that portion of the asset which has been created from the private funds shall, if severable from the remaining portion, be liable to attachment or sale.
