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State of Assam - Section

Section 153 in Rules Under the Land and Revenue Regulation

153. Order to attach property.

- On receipt of the defaulters list as prescribed in rule 152 the Deputy Commissioner or SubdivisionalOfficer shall issue an order to the Nazir to attach such moveable property of the defaulter as the mauzadar may point out and to send in to the Deputy Commissioner or Subdivisional Officer a list of the property attached. AT the same time that the Nazir attaches property under this rule, he shall serve a sale notice on the defaulter.