Bill Summary
The Code of Civil Procedure (Punjab Amendment) Bill, 2020
- The Code of Civil Procedure (Punjab Amendment) Bill, 2020 was introduced on and passed by the Punjab Assembly on October 20, 2020. The Bill amends the Code of Civil Procedure, 1908, to provide conditional exemption to agriculture land from attachment of property in recovery proceedings.
- Attachment and sale of property: The 1908 Code provides for the attachment and sale of various moveable and immoveable properties belonging to a person in execution of a decree. A decree is an official order, in which the court determines the rights of the parties with regard to all or any of the matters in controversy in the suit. The types of properties liable for attachment include land, houses or other buildings, goods, money, and bonds or other securities, among others.
- The Code provides for certain exemptions from such attachment. These include tools of artisans, including husbandry implements of agriculturists, cattle and seed grains necessary to enable him to earn his livelihood, and houses and other buildings belonging to an agriculturist or labourer and occupied by him, among others.
- The Bill adds agricultural land up to two and half acres to this list of exemptions.
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