Section 62 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
62. Distraint and sale of moveable property.
(1)The distraint and sale of the movable property of a defaulter shall be may by such officers or class of officers, in such manner as may be prescribed.(2)Nothing in sub-section (1) shall be deemed to authorize the distraint or sale of any property which, under the Code of Civil Procedure, 1908, (5 of 1908) is exempt from attachment or sale in execution of a decree or of any articles set aside exclusively for religious use.
