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State of Maharashtra - Section

Section 270 in Maharashtra Land Revenue Code, 1966

270. Exemption from attachment and sale.

(1)All such property as is by the Code of Civil Procedure, 1908, exempted from attachment and sale in execution of a decree, shall also be exempted from attachment and sale under Section 267.
(2)The Collector's decision as to what property is so entitled to exemption shall be conclusive.