246. Recovery of arrear of rent by suit where there is no record-of-rights - (1) When an arrear of rent accrues in respect of a 'Mundari-khunt-kattidari' tenancy for which no record-of-rights has been prepared the landlord may institute a suit for the recovery of the arrear.
(2)Subject to the provision of Section 248, a decree or order made in any such suit may be enforced only by the attachment and sale of the movable property of the defendant, or by the attachment or realisation of rent or other debts due to him, or by execution against his person in the manner provided by Chapter XVI, or by any two or more of these processes.
