58. Court not to attach, sell etc., in the absence of permission of the Government.
(1)No land or building referred to in sub-section (1) of section 53 shall be liable to be attached, sold, or made subject to a charge by any Court whether in execution of a decree or order or otherwise, unless the person seeking such relief from the Court has obtained the permission of the Government to do so and files such permission in the Court.(2)When granting such permission, the Government, may impose such conditions as they deem fit.(3)If any such land or building is attached or sold or a charge is created thereon by any Court without the permission of the Government having been obtained and filed as aforesaid or if any condition imposed by them when granting such permission is contravened, then the attachment, sale or charge, as the case may be, shall be null and void.
