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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1)(h) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(h)the right, title and interest of the jagirdar or any other person in the jagir land resumed under clause (a) shall not be liable to attachment or sale in execution of any decree or other process of any court, civil, or revenue and any attachment existing on the date of resumption or any order for attachment passed before such date shall cease to be in force;