Section 154 in Rules Under the Land and Revenue Regulation
154. Order to sell property.
- Should the defaulter, after attachment of moveable property, still fail to pay in the arrear with cests, the Deputy Commissioner or Subdivision Officer shall, on receiving a report to that effect from the mauzadar, issue an order to the Nazir, to sell the property attached if the arrear is not paid before the date fixed for sale.The mauzadar's report under this rule shall be stamped with court-fee stamps equivalent to the process fees required by the rules issued under section 155 (b) of the Regulation.See note to rule 147 and also From No. 36
