Section 2B in The Chota Nagpur Encumbered Estates Act, 1876
2B. [ Power of Commissioner to prohibit sale of immovable property. [Inserted by Act 4 of 1911.]
- At any time after the receipt of an application under section 2 from or in the case of any holder, the Commissioner may, by order, prohibit the sale of the immovable property of such holder or any portion thereof, in execution of any decree or order of any Civil or Revenue Court, until the passing of final orders on such application, either rejecting it or vesting the property in a manager.]
