Section 29 in The Bhopal Debt Redemption Act, 1955
29. Decrees not to be executed by arrest and detention of judgement-debtor.
- No decree to which this Act applies shall be executed by the arrest and detention of the judgement-debtor unless the Tribunal is satisfied that such debtor has alienated or removed or concealed any of his property with the intention to defeat or delay the execution of such decree.
