Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 17 in The Bengal Public Demands Recovery Act, 1913 17. Attachment of property. - Property liable to attachment and sale in execution of a decree of Civil Court may be attached and sold in execution of a certificate under this Act.
