- The warrant shall be entrusted to an officer of police, who shall serve it after the manner laid down in sub-section (2) of section 78. If within fifteen days after service, or within the period extended by the Collector under the last foregoing section, the amount named in the warrant is not discharged and [if no application has been made by the defaulter to the Collector] [The words 'if no application has been made by the defaulter to the Collector' were substituted for the words 'if no suit has been filed by the defaulter before the Collector 'and the words 'such application ' were substituted for the words 'such suit' by section 85 of the Madras Estates Land (Amendment) Act, 1934.] to set aside the warrant, or if [such application] [The words 'if no application has been made by the defaulter to the Collector' were substituted for the words 'if no suit has been filed by the defaulter before the Collector' and the words 'such application' were substituted for the words 'such suit' by section 85 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of l934).] has been decided against the defaulter, the police officer shall place the landholder in possession.
