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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Bombay Presidency - Subsection

Section 78(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(3)No civil Court shall, during the continuance of the management, issue any attachment or other process against any portion of the holding under management for or in respect of any debt or liability incurred by any such person either before or after his said succession.