Section 15 in The Exemptions from Land-Revenue (No. 1) Act, 1863
15. Quit-rents, nazranas etc. how levied.
- All quit-rents, nazranas, succession duties, transfer duties and forfeitures payable under this Act shall be levied in the manner in which ordinary land-revenue is now recoverable, and the claim of [the Provincial Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws order In Council.] to such quit rents and nazranas, and to all forfeitures provided by this Act, shall have precedence over any other debt, demand or claim whatsoever, whether in respect of mortgage judgment, decree execution or attachment or otherwise howsoever, against the lands, or the holder or holders thereof.
