(3)If the person to whom a notice under sub-clause (1) has bean served does not comply with the notice within the time specified in the notice or within such further time as may be allowed by the Collector, the Collector may. without prejudice to any other action that may be taken against him, by order direct and arrange for the sale by public auction of the right to cultivate the land as provided for in Clause 5. subject to such conditions as may be specified in the order
