Section 60(2) in The Code of Civil Procedure, 1908
(2)Nothing in this section shall be deemed [* * *] [The letter and brackets " (a), the word " or" and Clause (b) repealed by Act 10 of 1914, Section 3 and Sch. II.] to exempt houses and other buildings (with the materials and the sites thereof and the lands immediately appurtenant thereto and necessary for their enjoyment) from attachment or sale in execution of decrees for rent of any such house, building, site or land [* * *] [The letter and brackets " (a), the word " or" and Clause (b) repealed by Act 10 of 1914, Section 3 and Sch. II.].[* * *] [The letter and brackets " (a), the word " or" and Clause (b) repealed by Act 10 of 1914, Section 3 and Sch. II.]
