Section 125 in The Goa, Daman And Diu Land Revenue Code, 1968
125. Distraint and sale of defaulter's movable property.
(1)The Collector may also cause the defaulter's movable property to be distrained and sold.(2)Such distraint and sale of the movable property of a defaulter shall be made by such officers or class of officers, in such manner and in accordance with such procedure, as may be prescribed.(3)Nothing in sub-section (1) shall be deemed to authorise the distraint or sale of any property which, under the Code of Civil Procedure, 1908, or any other law for the time being in force, is exempt from attachment or sale in execution of a decree or of any article set aside exclusively for religious use.
