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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(2) in The Bengal Public Demands Recovery Act, 1913

(2)Where a Civil Court receives an application under Clause (ii) of sub-section (1), it shall on the application of the certificate holder or the certificate debtor, and subject to the provisions of the Code of Civil Procedure, 1908, proceed to execute the attached decree and apply the net proceeds in satisfaction of the certificate.