Section 3(2)(b) in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973

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State of Madhya Pradesh - Subsection

Section 3(2)(b) in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973

(b)the interest of the lessee so revoked and resumed shall not be liable to attachment or sale in execution of any decree or other process of any Court, civil or revenue and any attachment existing at the appointed date and any other attachment passed before the said date shall, subject to the provisions of Section 73 of the Transfer of Property Act, 1881 (No. 4 of 1882), cease to be in force.

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State of Madhya Pradesh - Subsection

Section 3(2)(b) in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973