- No pension granted or continued by the State Government on political considerations or on account of past services or present infirmities or as a compassionate allowance, and no money due or to become due on account of any such pension or allowance, shall be liable to seizure, attachment or sequestration by process of any court in the State, at the instance of a creditor, for any demand against the pensioner, or in satisfaction of a decree or order of any such court.
