89. Claim of third person to right or interest in distrained property.
- A third person claiming a right or interest in any of the movable property under distraint may, before the date of sale, make an application to the Collector or sale officer and the Collector shall, thereupon, hold or cause to be held an immediate inquiry, and if he sees sufficient cause for doing so, may postpone the sale of such property. The Collector shall pass such order upon the claim as he shall deem fit.
