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 1] [Entire Act] Bengal Presidency - Section Section 4 in The Bengal Land-Revenue Sales Act, 1859 4. In Sylhet, personal property of defaulters may in the first instance be distrained and sold. - Repealed by Act 12 of 1891.
