Section 15 in The Bengal Land-Revenue Sales Act, 1859
15. [ Deposit for protection of estate from sale. [See Bengal Act 3 of 1862, Section 3.]
- If any recorded proprietor or co-partner of an estate shall deposit with the Collector money or Government securities endorsed and made payable to the order of the Collector and shall sign an agreement pledging the same to the [State] Government by way of security for the jama of the entire estate, and authorizing the Collector to apply to the payment of any arrear of revenue that may become due from that estate the whole or any portion of the said money or securities that may be necessary for that purpose, then in the case of any arrears of revenue due from the said estate not being paid before sunset of the latest day of payment fixed under Section 3 of this Act the Collector shall apply to the payment of such arrear the said money or securities, or such part thereof or of any interest due on the said securities, as may be necessary; and for this purpose the Collector shall first apply any money that may be in his hands and any interest that may be due upon such securities, and may then sell and transfer the securities for any balance that may remain.]And so long as any money or securities as aforesaid, sufficient to cover any arrear that may fall due, shall remain and be available as aforesaid, the estate for the protection of which the said deposit was made shall be exempted from sale for arrears of revenue.All moneys and securities so deposited shall be exempt from attachment otherwise than in execution of a decree of a Civil Court.
