Section 54 in The Assam Frontier (Administration of Justice) Regulation, 1945
54. Exemption of execution.
- Houses, necessary clothing, cooking, utensils or implements whereby the owner or his family subsists, shall not be attached, sold or transferred in execution of a decree, unless the house or other thing so exempted is the actual subject matter of the suit. Land may be sold or temporarily transferred where custom admits of individual rights in it being recognised.
