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State of Haryana - Section

Section 11 in The Punjab Pre-emption Act, 1913

11. Sum deposited into Court by pre-emptor not to be attached.

- No sum deposited in or paid by a pre-emptor under the provisions of this Act or of the Code of Civil Procedure 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.