Section 9 in Himachal Pradesh Pre-Emption Act, 2010
9. Sum deposited by pre-emptor not to be attached.
- No sum deposited in or paid in to court by the pre-emptor under the provisions of this Act or of the Code of Civil Procedure, 1908 (5 of 1908), shall, while it is in the custody of the court, be liable to attachment in execution of a decree, or order of a Civil, Criminal or Revenue court, or of a Revenue Officer.Chapter-III Persons In Whom the Right of Pre-Emption Vests
