Section 18A in Bengal Public Demands Recovery Act, 1913
18A. Rules regarding realisation of rents due to certificate-debtor from the holders of subordinate interests.
(1) Rents due to a certificate-debtor from subordinate tenure-holders or raiyats or under-raiyats which have been attached under rule 18 may be dealt with under the eight succeeding rules.(2)"Garnishee" Rules. The word "Garnishee" in these rules means and includes such subordinate tenure-holders, raiyats and under-raiyats.
