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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Bharat - Subsection

Section 4(1)(h) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(h)the right, title and interest of the Jagirdar or any other person in the Jagir-land resumed under clause (a) 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 on the date of resumption 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.