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[Cites 0, Cited by 0] [Section 243(5)] [Section 243] [Entire Act]

Chota Nagpur Division - Subsection

Section 243(5)(a) in Chota Nagpur Tenancy Act, 1908

(a)subject to the provisions of Section 248, a certificate signed under this Section may be enforced only by the attachment and sale of the movable property of the person against whom the certificate is made, or by the attachment realisation of rent or other debts due to him or by execution against his person in the manner provided by Chapter XVI, or by any two or more of these processes; and