The Revenue Recovery Act, 1890
6. Property liable to sale under this Act.
- When the Collector of a district
receives a certificate under this Act, he may issue a proclamation prohibiting
the transfer or charging of any immovable property belonging to the defaulter in
the district.
- The Collector may at any time, by
order in writing, withdraw the proclamation, and it shall be deemed to be
withdrawn when either the amount stated in the certificate has been recovered or
the property has been sold for the recovery of that amount.
- Any private alienation of the
property or of any interest of the defaulter therein, whether by sale, gift,
mortgage or otherwise, made after the issue of the proclamation and before the
withdrawal thereof, shall be void as 1*[against the 2*[Government]] and any
person who may purchase the property at a sale held for the recovery of the
amount stated in the certificate.
- Subject to the foregoing provisions of this section, when proceedings are
taken against any immovable property under this Act for the recovery of an
amount stated in a certificate, the interests of the defaulter alone therein
shall be so proceeded against, and no in cumbrances created, grants made or
contracts entered into by him in
3* good faith shall be rendered invalid by reason only of proceedings being
taken against those interests.
- A proclamation under this section
shall be made by beat of drum or other customary method and by the posting of a
copy thereof on a conspicuous place in or near the property to which it relates.
Back