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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Sikkim - Subsection

Section 13(2) in Sikkim Public Demands Recovery Act, 1988

(2)When a Civil Court receives an application under (ii) of sub-section (1), it shall on an application of the certificate-holder or the certificate-debtor, and subject to the provisions relating to execution of decree under the law relating to Civil Procedure, proceed to execute the attached decree and apply the net proceeds in satisfaction of the Certificate.