Section 13 in Tripura Public Demand Recovery Act, 2000
13. Modes of execution.
- Subject to such conditions and limitations as may be prescribed, a Certificate Officer may order execution of a certificate -(a)by attachment and sale, or by sale without pervious attachment, of any property of the certificate debtor; or(b)by attachment of any decree or award passed by any Civil Court or, as the case may be, any Tribunal or other authority in favour of the certificate debtor; or(c)by arresting the certificate debtor and detaining him in the civil prison; or(d)by any two or more of the methods mentioned in clauses (a), (b) & (c).
