Section 17 in Bihar Privileged Persons Homestead Tenancy Act, 1947
17. Stay of execution of decree.
- If an application for the sale of privileged tenant's right in his holding is made in execution of a decree against such privileged tenant in respect of the rent of such holding, the Court executing the decree shall allow the privileged tenant reasonable time in which to pay the amount due, and if an application is made to the Collector under sub-section (1) of Section 13 before the execution of the decree, the Collector shall inform the Court that such application has been made, and the decree shall not be executed until the Collector has disposed of the application.
