259. [ Method of recovery.- [Substituted by Act 24 of 1936, s.61, for the original section.]
(1)Notwithstanding anything elsewhere contained in this Act, [arrears of any tax, rent on land and buildings and any other money recoverable by a Board or a Military Estates Officer under this Act or the rules made thereunder] may be recovered together with the cost of recovery either by suit or, on application to a Magistrate having jurisdiction in the cantonment or in any place where the person from whom such [tax, rent or money] [Substituted by Act 2 of 1954, s.22, for "tax or money" ] is recoverable may for the time being be residing, by the distress and sale of any movable property of, or standing timber, [or growing crops] [Subs.by Act 2 of 1954, s.22 for "growing crops or grass"] belonging to, such person which is within the limits of such Magistrate's jurisdiction, and shall, if payable by the owner of any property as such, be a charge on the property as such, be a charge on the property until paid:Provided that the tools of artisans, [growing crops up to the value of five hundred rupees and implements and cattle used for the purposes of agriculture] [Inserted by Act 2 of 1954, s.22] shall be exempt from such distress or sale.(2)An application to a Magistrate under sub-section (1) shall be in writing and shall be signed by the President or Vice-President of the Board or by the Executive Officer [or the Military Estates Officer] [Inserted by Act 2 of 1954, s.22], but shall not require to be personally presented.]Committees Of Arbitration
