159. Power to direct that holdings of occupancy raiyats be dealt with under foregoing sections as tenures.
(1)The Local Government may, from time to time, by notification in the official Gazette, direct that holdings of occupancy raiyats or any specified class of such holdings in any local area put up for sale in execution of a decree for an arrear of rent or a certificate signed under the Bengal Public Demands Recovery Act, 1913, be put up subject to registered and notified incumbrances, and may, by like notification, rescind any such direction.(2)While any such direction remains in force in respect of any local area, all holdings of occupancy raiyat or, as the case may be, such holdings of the specified class, in that local area, shall, for the purposes of sale under the foregoing sections of this Chapter, be treated in all respects as if they were permanent tenures.
