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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(3)(i) in The Chit Funds (Madhya Pradesh) Rules, 1984

(i)Where the property to be attached is immovable, the attachment shall be made by an order prohibiting the debtor from transferring or charging the property in any way, and all persons from taking any benefit from such transfer or charge.