Section 6(3) in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
(3)If any person makes default in the payment of land revenue, it shall be recovered-(a)by serving a written notice of demand on such person,(b)by distraint and sale of the movable property of such person,(c)by sale of the immovable property of such person, or(d)by forfeiture of the land in respect of which the land revenue is due, in accordance with such rules as may be made in this behalf.
