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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Meghalaya - Subsection

Section 56(2) in The Garo Hills Autonomous District (Administration of Justice) Rules, 1953

(2)Nothing in this rule shall be deemed to exempt houses and other buildings (with the materials and the sites thereof and the lands immediately appurtenant thereto and necessary for their enjoyment) from attachment or sale in execution of decrees for rent of any such house, building, site or land or if themselves be the subject of the suit.