Section 7(b) in The Revenue Recovery Act, 1890

Central Government Act

(b) to authorise the arrest of any person for the recovery of any tax payable to the corporation, commissioner, committee, board, council or person having authority over a municipality under any enactment for the time being in force.

1. Subs. by the A. O. 1937, for" against the Government". 2 Subs. by the A. O. 1948, for" Crown". 3 See definition in the General Clauses Act, 1897 (10 of 1897 ), s. (22).