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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Karnataka - Subsection

Section 164(2) in Karnataka Land Revenue Act, 1964

(2)Nothing in sub-section (1) shall be deemed to authorise the distraint or sale of any property which, under the Code of Civil Procedure, 1908, is exempt from attachment or sale in execution of a decree or of any article kept exclusively for religious use.