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[Cites 0, Cited by 2] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(1) in The Bombay Tenancy and Agricultural Lands Act, 1948

(1)All proceedings then pending in any Civil Court in respect to the debts and liabilities enforceable against the estate shall be stayed; and the operation of all processes, executions and attachments then in force for or in respect of such debts and liabilities shall be suspended;