(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.
