11. Exemption of pension from attachment .-No pension granted or continued by Government on political considerations, or on account of past services or present infirmities or as a compassionate allowance, and no money due or to become due on account of any such pension or allowance, shall be liable to seizure, attachment or sequestration by process of any Court [* * *] at the instance of a creditor, for, any demand against the pensioner, or in satisfaction of a decree or order of any such Court.
[This section applies ] [Inserted by A.O. 1937. ][* * *] [The words " in Part A States and Part C States" omitted by Adaptation of Laws (No. 2) Order, 1956 (w.e.f. 1.11.1956). ][also to pensions granted or continued, after the separation of Burma from India, by the Government of Burma.] [Inserted by A.O. 1937. ]
