196. Execution of decree or rent given in favour of the sharer in undivided estate or tenure - If a decree is given by the Deputy Commissioner under this Act in favour of a sharer in a joint undivided estate or tenure, for money due to him on account of his share of the rent of any tenure comprised in such undivided estate or tenure, application for sale of such tenure shall not be received unless execution has first been taken out against any movable property which the judgement-debtor may possess within the district in which the suit was instituted and unless the sale of such property, if any, has proved insufficient to satisfy the decree;
and such tenure may then, with the previous sanction of [Deputy Commissioner] but not otherwise, be sold, in execution of the decree, in the manner in which any other immovable property may be sold in execution of a decree for money under the provisions of clause (b) of Section 210.
