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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Gujarat - Subsection

Section 78(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(3)No civil Court shall, during the continuance of the management, issue any attachment or other process against any portion of the holding under management for or in respect of any debt or liability incurred by any such person either before or after his said succession.