Section 34 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
34. Bar to attachment seizure or sale by process of court.
- Save as expressly provided in this Act or as provided in [the Bombay co-operative Societies Act, 1925 (Bombay VII of 1925) or the Bombay Agricultural Debtors Relief Act, 1947 (XXVIII of 1947)] [These words and figures were substituted for the words and figures 'the Co-operative Societies Act, 1912' by Schedule III, Clause 15.], for the recovery of loans permitted under Section 33, any interest in the land held by him as a tenant shall not be liable to be attached, seized or sold in execution of a decree or order of a Civil Court.
