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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 62(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)Nothing in sub-section (1) shall be deemed to authorize the distraint or sale of any property which, under the Code of Civil Procedure, 1908, (5 of 1908) is exempt from attachment or sale in execution of a decree or of any articles set aside exclusively for religious use.