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[Cites 0, Cited by 0] [Section 192(2)] [Section 192] [Entire Act]

Madras Presidency - Subsection

Section 192(2)(e) in Madras Estates Land Act, 1908

(e)Standing timber, growing crops or other products of the earth may be attached and sold in execution of a decree in the same manner as movable property, and if the property attached is growing crops or other products of the earth, the judgement-debtor and the decree-holder shall have the same rights in respect of the tending, gathering, and storing thereof as the cultivator and the distrainer, respectively, would have had under section 83 if such crops or products had been distrained for an arrear of rent.