Section 158A(2) in Bihar and Orissa Public Demand Recovery Rules
(2)In sub-section (4) of the said Section -(a)after the words "a decree" the words "or a certificate signed under the Bihar and Orissa Public Demands Recovery Act, 1914" shall be inserted, and(b)after the words "the Chapter" the word "or the Act" be inserted.IV. In sub-section (1) of Section 171 of the Bihar Tenancy Act, 1885, after the words "under this Chapter" the following shall be inserted, namely -"or in execution of a certificate for arrears of rent due in respect thereof, signed under the Bihar and Orissa Public Demands Recovery Act, 1914."V. In Section 172 of the Bihar Tenancy Act, 1885 for the words. "When a tenure or holding is advertised for sale under this Chapter in execution of a decree against a superior tenant defaulting" the following shall be substituted namely -"When a tenure or holding is advertised for sale -(a)under this Chapter in execution of a decree against a superior tenant defaulting, or(b)in execution of a certificate, signed under the Bihar and Orissa Public Demands Recovery Act, 1914, for arrears of rent due in respect of the tenure or holding from superior tenant defaulting."
