Section 17 in The Bengal Land-Revenue Sales Act, 1859
17. Estate under attachment.
- [* * * *] [Words and figures repealed by Bengal Act 3 of 1881.] no estate held under attachment by the Revenue-authorities otherwise than by order of a judicial authority shall be liable to sale for arrears accruing whilst it was so held under attachment.And no estate held under attachment or managed by a Revenue Officer, in pursuance of an order of a judicial authority, shall be liable to sale for the recovery of arrears of revenue accruing during the period of such attachment or management, until after the end of the year in which such arrears accrued.
