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State of Gujarat - Section

Section 156 in The Bombay Land Revenue Code, 1879

156. Exemption from distraint and sale.

- All such property as is by the Civil Procedure Code (V of 1908) exempted from attachment or sale in execution of a decree, shall also be exempt from distraint or sale, under either of the last two preceding sections.The Collector's decision as to what property is so entitled to exemption shall be conclusive.