Section 19 in The Chota Nagpur Rural Police Act, 1914
19. [ No distraint after three mouths from close of the year. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- No arrear of any assessment payable under this Act shall be levied by distress after the expiration of three months from the close of the year on account of which it is due.]
