Section 28 in The Bombay Tenancy and Agricultural Lands Act, 1948
28. Bar to attachment, seizure or sale by process of Court.
- Save as expressly provided in this Act or as provided in the Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925), or the Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947), of, for the recovery of loans permitted under section 27, any interest in the land held by him as a tenant shall not be liable to be attached, seized or sold in execution of a decree or order of a Civil Court.
