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[Cites 0, Cited by 11] [Section 421(1)] [Section 421] [Entire Act]

Union of India - Subsection

Section 421(1)(b) in The Code of Criminal Procedure, 1973

(b)issue a warrant to the Collector of the district, authorising him to realise the amount as arrears of land revenue from the movable or immovable property, or both, of the defaulter :