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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1) in The West Bengal Evacuee Property Act, 1951

(1)No evacuee property shall be liable to attachment, distraint or sale in execution of a decree or order of a Court, or any other authority, while a Collector's Order is in force in respect of such property.