Section 77 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
77. Execution of decrees for arrears of rent.
- A court passing a decree for arrear of rent may, on the oral application of the decree-holder, order execution thereof against the movable property, of the tenant, and against any uncut or ungathered crops on the tenancy in respect of which the arrear is decreed.
