235. Sale of defaulter's specific area, patti or estate.
- When the Collector is of opinion that the other processes (hereinbefore) specified are not sufficient for the recovery of an arrear, he may, in addition to or instead of, all or any of such other processes, sell by auction the specific area, patti or estate in respect of which such arrear is due :Provided that no specific area, patti or estate shall be sold for any arrear which may have accrued while it was -(a)Under the management of the Court of wards, or(b)under direct management by the Collector.
