Section 27(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(a)[ no proceedings,- [The clause was substituted for the original by Bombay 69 of 1953, Section 8(1).](i)under section 153 or 155 of the Bombay Land Revenue Code, 1879;](ia)[ under section 120 or section 124 of the Hyderabad Land Revenue Act, 1317 Fasli; [Clauses (ia) and (ib) were inserted by Bombay 61 of 1958, Section 3(18).](ib)under section 135 of the Madhya Pradesh Land Revenue Code, 1954;](ii)[ for execution of any award made or deemed to be made under the [Maharashtra Co-operative Societies Act, 1960] [Sub-clause (ii) was substituted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]];(iii)for execution of any award made under the Bombay Agricultural Debtors' Relief Act, 1947 or [under the Hyderabad Agricultural Debtors Relief Act, 1956 [* * *] [This portion was inserted by Bombay 61 of 1958, Section 3(18).];](iiia)[ for the recovery of a sum due under an agreement registered . under the Central Provinces and Berar Debt Conciliation Act, 1933;] [Clause (iiia) was inserted by Bombay 61 of 1958, Section 3(18).](iv)for execution of any decree passed by a Civil Court;(v)[ for partitioning or sub-dividing in any manner,] [Clause (v) was inserted by Bombay 61 of 1958, Section 3(18).]
