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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Puducherry - Subsection

Section 49(1) in Pondicherry Revenue Recovery Act, 1970

(1)The Collector shall issue a warrant for the arrest of the defaulter, or his surety, or both which shall specify his name or their names, the amount of revenue due and the date on which it became payable and the warrant shall be signed and sealed by the authority by whom it was issued.