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[Cites 0, Cited by 0] [Section 165(7)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(7)(b) in The M.P. Land Revenue Code, 1959

(b)no land comprised in a holding of a bhumiswami belonging to a tribe which has been declared to be an aboriginal tribe under sub-section (6) shall be liable to be attached or sold in execution of any decree or order;