Section 28 in Presidency Small Cause Courts Act, 1882
28. Things attached to immovable property and removable by tenant to be deemed movable in execution.
- When the judgment-debtor under any decree of the Small Cause Court is a tenant of immovable property, anything attached to such property, and which he might before the termination of his tenancy lawfully remove without the permission of his landlord, shall, for the purpose of the execution of such decree [and for the purpose of deciding all questions arising in the execution of such decree] [Inserted by Act 4 of 1906, s. 2.], be deemed to be movable property, and may, if sold in such execution, be severed by the purchaser, but shall not be removed by him from the property until he has done to the property whatever the judgment-debtor would have been bound to do to it if he had removed such thing.
