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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(i) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(i)the right, title and interest of the Zamindar or Biswedar in such estate shall be liable to attachment or sale in execution of any decree or other process of any court, civil or revenue, and any attachment existing at the date of vesting or any order for attachment passed before such date shall, subject to the provisions of Section 73 of the Transfer of Property Act, 1882 (Central Act IV of 1882), cease to be in force;