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[Cites 0, Cited by 0] [Section 244(5)] [Section 244] [Entire Act]

State of Bihar - Subsection

Section 244(5)(a) in Bihar and Orissa Public Demand Recovery Rules

(a)subject to the provisions of Section 258, a certificate signed under this Section may be enforced only by the attachment and sale of the movable property of the person against whom the certificate is made, or by the attachment and realization of rent or other debts due to him, or by execution against his person in the manner provided by Chapter XVI, or by any two or more of these processes; and