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Madras Presidency - Section

Section 92 in Madras Estates Land Act, 1908

92. Application for sale.

(1)The distrainer shall, within fifteen days from the date of the distraint, apply to the sale officer for the sale of the property specified in the list or description mentioned in section 79.
(2)If no such application is made, the distraint on the property shall cease to be in force at the expiration of the said period of fifteen days.