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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Puducherry - Subsection

Section 49(2) in Pondicherry Revenue Recovery Act, 1970

(2)The officer charged with the execution of the warrant shall thereupon arrest the defaulter or his surety, or both and send him or them to the Central Jail at Pondicherry, and deliver the warrant to the Jail or, which shall be a sufficient authority to him to receive the prisoner or prisoners.