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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Bombay Presidency - Subsection

Section 64(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

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