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[Cites 0, Cited by 0] [Section 170(7)] [Section 170] [Entire Act]

State of Assam - Subsection

Section 170(7)(ii) in Rules Under the Land and Revenue Regulation

(ii)Should the defaulter after attachment of moveable property still fail to pay in the arrear with cost, the tahsildar will issue an order to the nazir for the sale of moveable property of the defaulter or, where there is no nazir, will himself proceed to sell the property attached, if the arrear is not paid before the date of sale. If after the issue of a sale order under this rule and before the date fixed for sale the arrear is paid, the tahsildar will see that a certificate to that effect is placed with the record.