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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2)(f) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(f)no such inam shall be liable to attachment in execution of any decree or other process of any court and any attachment existing on the date of vesting or any other order for attachment passed before such date in respect of such inam village or minor inam shall cease to be in force ;