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State of Assam - Section

Section 37 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division

37.

Houses, needful clothing's or cooking utensils or implements whereby the owner subsists, may not be attached, sold or transferred in execution of a decree, unless the house or other things above exempted is the subject of the suit. Land may be sold or temporarily transferred where custom admits of individual rights in it being recognised.