Section 61 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
61. Partial exemption of agricultural produce.
- 1. Substituted for "His Highness" by Act X of 1996.[The Government] may, by general or special order published in the Government Gazette, declare that such portion of agricultural produce, or of any class of agricultural produce, as may appear to 62. Seizure of property in dwelling-house [the Government] to be necessary for the purpose of providing until the next harvest for the due cultivation of the land and for the support of the judgment-debtor and his family, shall, in the case of all agriculturists, or of any class of agriculturists, be exempted from liability to attachment or sale in execution of a decree.
