Section 60 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
60. Recovery of arrears.
- The arrear of land revenue may be recovered by any one or more the following processes, namely;(a)by serving a written notice of demand to the defaulter;(b)by distraint and sale of the defaulters moveable property including the produce of the land;(c)by attachment and sale of the defaulters immoveable property.
