Section 15 in Displaced Persons (Compensation and Rehabilitation) Act, 1954
15. Exemption of property in compensation pool from processes of Courts.
- No property which forms part of the compensation pool and which is vested in the Central Government under the provisions of this Act shall be liable to be proceeded against for any claim in any manner whatsoever in execution of any decree or order or by any other process of any court or other authority.
