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] [Section 18A] [Entire Act] Bengal Presidency - Subsection Section 18A(2) in Bengal Public Demands Recovery Act, 1913 (2)"Garnishee" Rules. The word "Garnishee" in these rules means and includes such subordinate tenure-holders, raiyats and under-raiyats.
