Report No. 10
70. Protection of compensation.-
Where any compensation is awarded or awardable under this Act in respect of the acquisition of any land which is not liable under the law for the time being in force to attachment or sale in execution of a decree or order of any civil court, then the following provisions shall apply:-
(a) such compensation, before or after it is actually paid to the person entitled to receive the same, shall be exempt from seizure or attachment by process of any court?
(i) at the instance of a creditor, for any demand against a person entitled to such compensation, or
(ii) in satisfaction of a decree or order of any court; and
(b) notwithstanding anything to the contrary in any law for the time being in force, neither the official assignee nor the official receiver appointed under any law relating to insolvency shall be entitled to proceed against or to have any claim on any such compensation.1
1. Cf. section 52A as inserted by the Lard Acquisition (Punjab Amendment) Act, 1948.
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