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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1) in Bihar and Orissa Public Demand Recovery Rules

(1)Where agricultural produce is attached, the Certificate Officer shall make such arrangements for the custody thereof as he may deem sufficient and, when the produce is a growing crop, shall have regard to the time at which it is likely to be fit to be cut or gathered.