47. [ Appraisement of value of produce before sale. [Financial Commissioner's notification No. 201, dated 18th August, 1965.]
- When the produce of any land has been attached in pursuance of an order for its attachment and sale addressed to the Collector by a Civil or Criminal Court, the Collector shall direct that an appraisement of the attached produce be made by a Revenue-officer or by the kanungo of the circle in which the land is situated. The produce shall not be sold until the appraisement has been approved by the Collector or by a Revenue-officer appointed in that behalf by the Collector.]
