Section 48 in Bihar Disqualified Owners' (Management of Property) Act, 1952
48. Exemption of disqualified owner's property from execution proceedings in certain cases.
- No property which is or has been under the charge of the Collector shall be liable at any time, except with the leave of the Collector, to be taken in execution of a decree made in respect of any contract entered into by disqualified owner without the leave of the Collector while his property was under such charge.
