2 Execution- sale of ancestral and acquired property in land. So much of section 60 of the Code of Civil Procedure, 1908 (5 of 1908 ), as renders land liable to sale in execution of a decree shall be subject to the following restriction:-- No ancestral land shall be sold in satisfaction of a decree without the permission of the State Government. Explanation.-- In this section the words" ancestral land" mean--(a) land forming a mahal or share in or portion of a mahal, which has been owned continuously from the conclusion of the first regular settlement by the proprietor, which term shall include an under- proprietor as defined in
