Section 10 in The Bengal State Prisoners Regulation, 1818
10. Management of attached estates.
- First - The lands or estates which may be so temporarily attached shall be held under the management of the officers of government in the Revenue Department, and the collections shall be made and adjudged on the same principles as those of other estates held under has management.Attached lands not liable to sale in execution-Second - Such lands or estate shall not be liable to be sold in execution of decrees of the Civil Courts, or for the realisation of fines or otherwise, during the period in which they may be so held under attachment.Government to arrange for satisfaction of decrees - Third - In the cases mentioned in the preceding clause the Government will make such arrangements as may be fair and equitable for the satisfaction of the decrees of the Civil Courts.
