87. Land Revenue to be a paramount charge on the land.
(1)Arrears of land revenue due on account of the land by any land holder shall be a paramount charge on the holding and every part thereof, failure in payment of which shall make the occupancy or the holding together with all rights of the occupant or holder over all trees, crops, buildings and things attached to the land or permanently fastened to anything attached to the land, liable to forfeiture and an order in this behalf may be made by the [Tahsildar.] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.](2)On the making of an order of forfeiture under sub-section (1), the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] may, subject to the provisions of section 163, levy all sums in arrears, by sale of the occupancy or the holding or otherwise dispose of such occupancy or holding under rules made by the State Government in this behalf.(3)Such occupancy or holding, when disposed of, whether by sale as aforesaid or otherwise under rules referred to in sub-section (2) except by restoration to the defaulter, shall, unless the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] otherwise directs, be deemed to be freed from all tenures, rights, encumbrances and equities therefor created by the occupant or holder or any of his predecessors in title in favour of any person other than the Government or in any way subsisting against such occupant or holder, but so as not to affect the rights of kadim tenants or permanent tenants in alienated holdings in respect of such occupancy or holding.
