189. Precautionary measures to be relinquished on security being furnished.
- Precautionary measures authorised by section 188 shall be relinquished if the person primarily responsible for the payment of revenue or any person who would be responsible, for the same, if default were made by the person primarily responsible, shall pay the costs lawfully incurred by the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.], up to the time of such relinquishment and furnish security to the satisfaction of the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] for the payment of the revenue, at the time at which or in the instalment in which, it is payable under the provisions of this Chapter.
