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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(d) in The Displaced Persons (Debts Adjustment) Act, 1951

(d)any immovable property belonging to the displaced debtor and liable to attachment shall not be transferred except under the authority of the Tribunal and no such terms as it thinks fit, until the application of the displaced debtor has been finally disposed of or any decree passed against 69 him is satisfied in accordance with the provisions of this Act.