158. Eviction of tenant under Collector's warrant.
- When any tenant of private land in an estate shall be in arrear at the end of a revenue year and when there is no sufficient distress upon the premises to satisfy the arrear, the landholder or his authorized agent may apply to the Collector for a warrant authorizing him to enter upon and take possession of the premises. Such warrant shall be granted upon the production of a written statement of the person applying for the warrant, which statement shall contain the name of the defaulter, the description and extent of the premises, the amount due for arrears, interest and cost of distraint, if any, and the date at which the arrear fell due, and also a declaration that there is no sufficient distress upon the premises. Such statement shall be filed in the office from which the warrant issues.
