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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Manipur - Subsection

Section 64(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)Nothing in sub-section (1) shall be deemed to authorised the distraint or sale of any property which, under the Code of Civil Procedure, 1908 (5 of 1908), is exempt from attachment or sale in execution of a decree or of any article set aside exclusively for religious use.