Section 17(2) in The Provincial Small Cause Courts Act, 1887
(2)Where a person has become liable as surety under the proviso to sub-section (1), the security may be realised in manner provided by section [145] [Substituted by Act 1 of 1926, Section 2, for the figures [253" .] of the Code of Civil Procedure, [1908 (5 of 1908)] [Inserted by Act 1 of 1926, Section 2.].
