Section 282(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)In addition to the particulars mentioned in clauses (a) to (o) of [the proviso to sub-section (1) of Section 60] [Substituted by U.P. Act No. 12 of 1065.] of the Code of Civil Procedure, 1908 (V of 1908), articles set apart exclusively for the use of religious worship shall be exempted from attachment and sale under this section.[* * *] [Sub-sections (4) and (5) omitted by U.P. Act No. 12 of 1965.]
