Section 43 — Rent first charge on holding and holding saleable in execution of decree for arrears of rent.
The Central Provinces Tenancy Act, 1898
The rent of the holding of an absolute occupancy-tenant shall be the first charge on that holding, which shall, subject to the other provisions of this Act, be liable to sale in execution of a decree for arrears of the rent thereof.Open in Lexace · Ask the AI about this section
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