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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1) in The Assam Evacuee Property Act, 1951

(1)No evacuee property shall be liable to attachment, distraint or sale in execution of a decree or order of a Court, or any other authority, while a Deputy Commissioner's order is in force in respect of such property.