Section 159 in Rules Under the Land and Revenue Regulation
159. Procedure when waste land grantees, settlement-holders paying revenue direct and Mauzadars become defaulters.
- When a grantee of a waste land grant or any settlement-holder of land not amalgamated with the mauza within which it is situated, and who pays land revenue to the Treasury direct, becomes a defaulter, the Deputy Commissioner or Sub-divisional Officer shall issue upon him a notice of demand and, if the arrear due is not paid up within the period specified in the notice, shall proceed further against him according to the provisions of the Land and Revenue Regulation as if he were a defaulter.An attachment order will issue without the previous issue of a demand notice against any mauzadar whose revenue is outstanding on the 1st June.
