(2)When a warrant of execution has been issued under this Chapter against the person or movable property of the judgement-debtor, no application shall be received under sub-section (1) while such warrant remains in force.[(3) Nothing in this Section shall authorise the sale of a tenure or holding or portion thereof except in execution of a decree for an arrear of rent.][208A. Distribution of rent of holding a portion of which is sold in execution of decree for arrears of rent. - Where a portion of an occupancy holding has been sold in execution of a decree for arrears of rent due in respect of such holding of the said holding consequent upon the sale shall be binding on the landlord. The Deputy Commissioner shall distribute the rent of the holding between the purchaser of the said portion and the tenant of such holding and such distribution of rent shall be binding on the landlord.
