Section 14 in The Chota Nagpur Rural Police Act, 1914
14. [ List of defaulters, and application for distraint. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- At the end of the first half of each year, the Unit-tahsildar [or such other person as may be authorized in this part] who have failed to pay the amounts due from them, and may then apply to the Deputy Commissioner for the attachment and sale of any movable property belonging to the defaulters.]
