Section 6 in The Code of Civil Procedure (Maharashtra Amendment) Act, 1977
6. Amendment of section 60 of Act V of 1908.
- In section 60 of the principal Act, in sub-section (1), in the proviso-(a)after clause (g), the following clause shall be inserted, namely :-"(gg) in the Hyderabad area of the State of Maharashtra, any pension granted or continued by the Central Government of the Government or the former State of Hyderabad or any other State Government, on account of past services or present infirmities or as a compassionate allowance, which is not covered by clause (g)".(b)after clause (kb), the following clause shall be inserted namely :-"(kbb) the amounts payable under the policies issued in pursuance of the rules for the Hyderabad State Life Insurance and Provident Fund, which are not covered under clause (ka) or (kb)".Explanation. - Where any sum payable to a Government servant is exempt from attachment under this clause or clause (gg), such sum shall remain exempt from attachment, notwithstanding the fact that owing to the death of the Government servant the sum is payable to some other person.
