(1)Unless the demand is immediately satisfied, the distrainer may distrain property to the amount of the arrear [with interest] [Inserted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] and the costs of the distress and shall forthwith prepare a list or description of the said property, date and sign the same, and without delay serve it on the defaulter in the manner provided in the preceding section for the service of a written demand, and a copy of such list or description, together with a copy of the written demand and account, shall be sent by the distrainer within ten days of the service of the demand on the distrainer to the public officer hereinafter called the sale officer empowered under [the [Tamil Nadu] [Substituted for Madras Act VIU of 1839' by section 3(1) of, and the Second Schedule to, the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951).] Rent and Revenue Sales Act, 1839 (Tamil Nadu Act VII of 1859)] to sell property distrained for arrears.
