Section 7 in Tamil Nadu Permanent Settlement Regulation, 1802
7. Their personal property to be attached in the first instance.
- Where such failure may occur, the personal property of landholders shall in the first instance be attached, and ultimately their lands shall be liable to be sold and transferred from them for ever, if necessary, for the payment of the [public revenue] [The estate of minors are exempted from sale for arrears of revenue by Tamil Nadu Regulation X of 1831, s.2, Cl.r.].
