Section 84 — Procedure in execution by sale of holding.

(1) A decree for arrears of rent due in respect of an absolute occupancy-holding shall, if sale of such holding be ordered in execution, be executed as if it ordered sale in pursuance of a contract specifically affecting the holding, and shall under section 320 of the Code of Civil Procedure, 1882 (XIV of 1882), be transferred to the Collector for execution. (2) The Collector executing the decree may, not withstanding anything contained in section 305 of the Code of Civil Procedure, 1882 (XIV of 1882), allow the tenant time in which to pay the amount due : Provided that any period, or the aggregate of any periods, so allowed shall, subject to any general or special orders which may be issued by the Local Government, not exceed two months.

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