Section 27A in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
27A. [ Decree for possession of land to be executed against land allotted on repartition. [Substituted 27-A inserted by Punjab Act 20 of 1959]
- Notwithstanding anything contained in the Code of Civil Procedure, 1908, or any other law for the time being in force, no decree for possession of land against a judgment-debtor whose land has been included in a scheme for consolidation of holdings shall be executed except after repartition [and orders in respect thereof under section 21 and against land allotted to him in pursuance of such repartition and orders] [Substituted for the words 'as finally confirmed under section 31 and against land allotted to him in pursuance of such repartition' by Punjab Act 65 of 1962].
