Section 240B(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(d)the rights, title and interest of the land-holder so acquired in the land shall not 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 appointed date or any order for attachment passed before such date shall, subject to the provisions of Section 73 of the Transfer of Property Act. 1882. cease to be in force;
