Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Rajasthan - Section Section 20 in The Rajasthan Bhoodan Yagna Act, 1954 20. Lands vesting in Board not attachable. - The lands vesting in the Board shall not be liable to attachment or sale in execution of any decree or order passed by a civil court against the Board.
