Section 66 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
66. Attachment of partnership property.
(1)Save as otherwise provided by this rule, property belonging to a partnership shall not be attached or sold in execution of recovery of dues against the firm or against the partners in the firm as such.(2)The other partner or partners shall be at liberty at any time to redeem the interest charged or, in the case of a sale being directed, to purchase the same.
