210. Sale of other property in execution of decree for arrears of rent of tenure or holding - (1) If, after the sale of a tenure or holding in pursuance of Section 208, any portion of the decree amount remains due [or if the tenure or holding or portion thereof cannot be sold under that Section by reason of the decree not being a decree for an arrear of rent] process may be applied for against any other property, movable or immovable, belonging to the judgement-debtor.
[Provided that nothing in this Section shall be deemed to authorise the arrest of detention in the civil prison of the judgement-debtor.](2)Notwithstanding anything contained in sub-section (1) [when the Deputy Commissioner passes a decree for an arrear of rent due in respect of a tenure, the decree-holder may], with the permission of the Deputy Commissioner, granted for reasons to be recorded in writing proceed against any other property, movable or immovable, of the judgement-debtor, without first making application for the sale of the tenure [* * *] in respect of which the arrear has accrued.(3)Property referred to in sub-sections (1) and (2) may be brought to sale,-(a)if movable, in the manner provided in Sections 199 to 205, and[(b) if immovable, in the manner provided by Order XXI, Rules 11(3), 13, 14, 54 (with which shall be read Section 64 of the said Code, 55, 58, to 73 inclusive, 83 to 88 inclusive and 91 to 103 inclusive of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908) the words and figures 'Rule 89 and 'Rule 90' occurring in Rule 92 being understood as Section 212, sub-section (1) and Section 213, sub-section (1), respectively of this Act.Provided that where anything contained in the said provisions is inconsistent with anything contained in Sections 212 to 214 inclusive, the latter shall prevail.][(4) When immovable property has been brought to sale in the manner provided by sub-section (3)(b) and such sale has become absolute, property shall be deemed to have vested in the purchaser from the time when the property is sold and not from the time when the sale becomes absolute.]
