Section 19 in The Bihar Evacuee Property (Management) Act 1953
19. Exemption from attachment, sale.
- Save as otherwise expressly provided in this Act, no property which has vested in the Committee shall be liable to attachment, distress or sale in execution of any decree or order of a Court or of an order of any other authority, and no injunction in respect of any such property shall be granted by any Court or other authority.
