Section 15 in Bihar and Orissa Public Demands Recovery Act, 1914
15. Modes of execution.
- Subject to such conditions and limitations as may be prescribed, a Certificate Officer may order execution of a certificate -(a)by attachment, and sale, if necessary, of any property, or, in the case of immovable property, by sale without previous attachment, or(b)by arresting the Certificate-debtor and detaining him in civil prison, or(c)by both of the methods mentioned in clauses (a) and (b).Explanation to clause (c). - The Certificate Officer may, in his discretion, refuse execution at the same time against the person and property of the certificate-debtor.
