Section 5(1) in The Agriculturists Loans Act, 1884
(1)Subject to such rules as may be made under Section 4, a loan granted under this Act with any interest due thereon shall, in default of payment, be recoverable by the [Collector] in all or any of the following modes, namely :(a)from the borrower- as if it were an arrear of land revenue due by him;(b)from his surety, if any- as if it were an arrear of land revenue due by him;(c)out of any land of the borrower- as if it were an arrear of land revenue due by him;(d)out of property comprised in collateral security, if any, according to the procedure for the realization of land revenue by the sale of immovable property other than the land on which that revenue is due.
