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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(f) in The Karnataka Certain Inams Abolition Act, 1977

(f)no such inam shall be liable to attachment in execution of any decree or other process of any court and any attachment existing, on the date of vesting or any other order for attachment passed before such date in respect of such inam village or minor inam shall cease to be in force ;