Section 10 in The Punjab Debtors' Protection Act, 1936
10. Exemption of standing crops and tress from attachment or sale.
- Notwithstanding anything to the contrary contained in any other enactment for the time being in force(1)standing crops, other than cotton and sugarcane, shall not be liable to attachment or sale in the execution of a decree.(2)standing trees apart from the land on which they stand shall not be liable to sale in execution of a decree or an order of a court.(3)[ such portion of the judgment-debtor's land not exceeding fifty per centum thereof, shall not be liable to attachment or sale in the execution of a decree for the payment of money as in the opinion of the court, having regard to the judgment-debtor's income from all sources except such income as is dependent on the will of another person is sufficient to provide for the maintenance of the judgment-debtor and the members of his family who are dependent on him.] [Added by the Punjab Act 44 of 1960, Section 3(2) and the Schedule]
