Section 10(3) in The Punjab Debtors' Protection Act, 1936
(3)[ such portion of the judgment-debtor's land not exceeding fifty percentum thereof, shall not be liable to attachment or sale in the execution of a decree for the payment of money as in the opinion of the court, having regard to the judgment-debtor's income from all sources except such income as is dependent on the will of another person is sufficient to provide for the maintenance of the judgment-debtor and the members of his family who are dependent on him.] [Added by the Punjab Act 44 of 1960, Section 3(2) and the Schedule]
