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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Bombay Presidency - Subsection

Section 64(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(1)All proceedings then pending in any civil court in respect to the debts and liabilities enforceable against the holding shall be stayed; and the operation of all processes, executions and attachments then in force for or in respect of such debts and liabilities shall be suspended;