248. Recovery of money due to the Government or rent due to a landlord - Where a decree or a certificate under [the Bihar and Orissa Public Demands Recovery Act, 1914 (B & O Act 4 of 1914)] has been made against a 'Mundari-khunt-kattidar' for any money due to the [Government] or for rent to a landlord, the Deputy Commissioner may attach the land occupied by him [whether it be in his immediate occupation or in possession of a mortgagee or of any other person except a Raiyat or a lessee holding under a Mukarrari lease as described in Section 240 [clause (4)(a)], and make such arrangements as the Deputy Commissioner may consider suitable for liquidating the debt [and in particular he may realise and devote to such liquidation all rents due to such mortgage or other person shall not recover from a person rents so realised.]
