198. Execution against immovable property in certain cases, if judgement not satisfied - In the execution of any decree or order by the Deputy Commissioner under this Act for the payment of money, not being money due or recoverable as an arrear or rent;
if satisfaction of the decree or order, cannot be obtained by execution against the person or movable property of the debtor within the district in which the suit was instituted,the judgement-creditor may apply for execution against any immovable property belonging to such debtor,and such immovable property may, with the sanction of the Commissioner, but not otherwise, be brought to sale in the manner provided in clause (b) of Section 210.Sales in Execution of Decree of the Deputy Commissioner
