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State of Madhya Pradesh - Section

Section 21 in The Bhopal Debt Redemption Act, 1955

21. Attachment of agricultural produce restricted.

- Notwithstanding anything in the Code of Civil Procedure, 1908 (V of 1908), not more than one-third of the agricultural produce of a judgement-debtor shall be liable to attachment in execution of any decree to which this Act applies.