Section 24(1) in The Bhopal Debt Redemption Act, 1955
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force-(a)the land of an agriculturist the land revenue or rent payable by whom or relinquished in whose favour does not exceed fifty rupees per annum, shall not be sold or otherwise transferred in execution of a decree to which this Act applies nor shall a final decree for foreclosure be passed in respect of such land, and(b)in the case of any other agriculturist-(i)only so much of his land may be sold or otherwise transferred in execution of a decree to which this Act applies; or(ii)a final decree for foreclosure may be passed in respect of only so much of his land, as would, after such sale or transfer or foreclosure leave with him land the revenue or rent payable or relinquished in respect of which would be at least rupees fifty per annum :Provided that the Tribunal may execute a decree to which this Act applies by granting to the decree-holder a self-liquidating usufructuary mortgage, for a period of not more than twenty years, of such land as is protected from sale, transfer or foreclosure by the provisions of this section:Provided further that when a mortgage has been granted under the provisions of this section the same land shall not be mortgaged in execution of any other decree to which this Act applies against the same debtor or his heir or successor-in-interest if the term of the mortgage together with the term or terms of the previous mortgage or mortgages exceed twenty years.
