Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 187] [Entire Act] Chota Nagpur Division - Subsection Section 187(2) in Chota Nagpur Tenancy Act, 1908 (2)In either case, the property to be seized shall be pointed out by the creditor or his agent to the officer entrusted with the execution of the warrant.
