23A. Conditions under which estate may be sold for arrears of revenue accrued under Court.
- Notwithstanding anything, in clause 5, Section 8, Regulation 1 of 1793, or in Section 23 of this Act, contained, any estate, share or part of an estate on which an arrear of revenue has accrued while under the charge of the Court, may at any time be sold under the provisions of the law for the time being in force for the recovery of arrears of Government revenue, if the Court has certified in writing that.the interest of the ward require that such estate, share or part be sold, and has stated in such writing the reasons upon which it has arrived at such conclusion.
