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State of Tamilnadu - Section

Section 10 in Mappilla Marumakkattayam Act, 1939

10. Immovable property when liable for attachment or sale for maintenance.

- No immovable property of the tarwad shall be liable to attachment or sale in execution of any decree obtained by an anandravan for maintenance, until after the decree-holder has exhausted his remedies, if any, against the personal property of the karnavan or the income of the tarwad property.