Section 161 in Rules Under the Land and Revenue Regulation
161. Attachment of moveable property on preparation of bakifajil statement.
- On the preparation of the [bakifajil statement] [(The words 'bakifajil statement' were substituted for the words 'defaulters' list' vide Notification No. RR. 80/42/17, dated the 14th September, 1942)] the tahsildar shall himself attach, or shall issue an order to the tahsil nazir for the attachment of, the moveable property of the defaulter. A sale notice shall be served on the defaulter at the same time,Vide Forms No. 34A and 35.
