Section 82 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
82. Amount of grant not liable to seizure or attachment.
- No amount granted by way of rehabilitation grant [or special annuity] [The words 'or special annuity' were inserted by M.P. Act 12 of 1953, Section 3.] shall be liable to seizure or attachment by process of any Court or other authority at the instance of a creditor or for any demand against the grantee or in satisfaction of the decree or order of any such Court or authority.
