161. Tenancy to be released from attachment only on payment into Court of amount of decree with costs or on confession of satisfactions by decree-holder.
(1)Rules 58 to 63, both inclusive of Order XXI in Schedule I to the Code of Civil Procedure, 1908 shall not apply to any tenancy attached in execution of a decree for arrears due in respect thereof.(2)Where an order for the sale of a tenancy in execution of such a decree has been made, it shall not be released from attachment unless before it is knocked down to the auction purchaser, the amount of the decree, including the costs decreed together with the costs incurred in bringing the tenancy to sale, is paid into the Court, or the decree-holder makes an application for the release of the lands of the tenancy on the ground the decree has been satisfied out of Court.(3)The judgement-debtor, or any person whose interests are affected by the sale, may pay money into Court under this section.(4)The withdrawal of the amount deposited under this section or under Section 165 shall not operate as an admission of the transferability of the lands of the tenancy sold in execution of the decree.
