Section 11A in The Punjab Debtors' Protection Act, 1936
11A. [ Notwithstanding anything contained in the Code of Civil Procedure, 1908, no decree for the payment of money shall be executed by the sale without attachment, or by the appointment of a receiver of land or the produce of land or an interest in land, which under any law for the time being in force, is exempt from attachment or sale] [Inserted by Punjab Act 9 of 1938, section 2.].
