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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Vindhya Province - Subsection

Section 6(1)(f) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(f)the right, title and interest of the Jagirdar or any other person in the Jagir-land resumed under clause (a) shall not be liable to attachment to sale in execution of any decree or other process of any Court, civil or revenue, and any attachment existing on the date of resumption or any order for attachment passed before such date shall, subject to the provisions of Section 73 of the Transfer of Property Act, 1882 (Act IV of 1882) cease to be in force;