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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1)(ii) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(ii)All proceedings in execution of any decree for money or proceeding for making final any preliminary decree for foreclosure or sale or proceedings in execution of any final decree for sale against a debtor for the recovery of his debt shall stand withdrawn and all property of a debtor under attachment in any such proceeding shall forthwith be released;