237. Powers to proceed against interest of defaulter in property other than that in respect of which default is made.
(1)If an arrear can not be recovered by any of the above processes and the defaulter owns, or has any interest in any other estate, or any share in any other estate or any other immovable property, the Collector may proceed against such estate or share or other immovable property as if it were the land on account of which the revenue or rent due under the provisions of this Act:Provided that no interest save those of the defaulter alone shall be affected by such process.(2)Sums of money recoverable as arrears of revenue or rent but not due in respect of any specific land, may be recovered by process under this section against any immovable property of the defaulter.
