(1)Process for attachment of a holding under Clause (d) of Section 136 or of lease of a holding under Section 146 may be issued only by the Deputy Commissioner.(2)Process for attachment of a village or any area therein under Section 144 may be issued by the Deputy Commissioner with the previous sanction of the Chief Commissioner. While submitting his proposal for attachment to the Chief Commissioner the Deputy Commissioner shall report how he proposes to manage the land during the period of attachment and the period for which the attachment is proposed.(3)Where a holding is attached under Clause (d) of Section 136, the Deputy Commissioner shall forthwith make necessary arrangements for the cultivation of land either by grant of a lease under Section 146 or in such other manner as he considers desirable.
