Section 10 in The Punjab Debtors' Protection Act, 1936
10. Exemption of standing crops and tress from attachment or sale.
- Notwithstanding anything to the contrary contained in any other enactment for the time being in force:-(1)standing crops, other than cotton and sugarcane, shall not be liable to attachment or sale in the execution of a decree.(2)standing trees apart from the land on which they stand shall not be liable to sale in execution of a decree or an order of a court.(3)[ such portion of the judgment-debtor's land not exceeding fifty percentum thereof, shall not be liable to attachment or sale in the execution of a decree for the payment of money as in the opinion of the court, having regard to the judgment-debtor's income from all sources except such income as is dependent on the will of another person is sufficient to provide for the maintenance of the judgment-debtor and the members of his family who are dependent on him.] [Added by the Punjab Act 44 of 1960, Section 3(2) and the Schedule]
