Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] Union of India - Section Section 58 in Presidency Small Cause Courts Act, 1882 58. Impounding distress. - The bailiff may impound or otherwise secure the property so seized in or on the house or premises chargeable with the rent.
