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State of Jharkhand - Section

Section 18 in The Chota Nagpur Tenancy Act, 1908

18. Execution of warrants against the person of a judgement-debtor.

- Warrant issued under the Chota Nagpur Tenancy Act, 1908, against the person of a judgement-debtor, shall be executed in the same manner as similar warrants issued under the Code of Civil Procedure, 1908, (Act V of 1908).Note. - The form of the warrant (Section 185) is given in Appendix A (vide Form No. 5).