Section 34 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) 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 Co-operative Societies Act, 1912,(II of 1912) 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.
