Section 7(8) in The Public Liability Insurance Act, 1991
(8)[ Where an owner is likely to remove or dispose of his property with the object of evading payment by him of any amount of the award, the Collector may, in accordance with the provisions of rules 1 to 4 of Order XXXIX of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908), grant a temporary injunction to restrain such act.] [Inserted by Act 11 of 1992, Section 4 (w.r.e.f. 31.1.1992).][7-A. Establishment of Environmental Relief Fund [Inserted by Act 11 of 1992, Section 5 (w.r.e.f. 31.1.1992).]
