Section 5(f) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(f)the rights, title, and interests of the hissedar in the khaikari land so acquired shall not be liable to attachment of sale in execution of any decree or other process of any court, civil or revenue, and any attachment existing at the appointed date or any order for attachment passed before such date shall, subject to the provisions of Section 73, of the Transfer of Property Act, 1882, cease to be in force;
