Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 20 in The Punjab Bhudan Yagna Act, 1955 20. Land vesting in Board not attachable. - Except for any decree passed under section 18, the land vesting in the Board shall not be liable to attachment or sale in execution of any decree or order passed by a Civil Court against the Board.
