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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3)(r) in The Displaced Persons (Debts Adjustment) Act, 1951

(r)so much of any other property of the judgment-debtor as constitutes the means of his livelihood and as is likely, in the opinion of the Court, to yield to him an income of not less than two hundred and fifty rupees a month;