Section 123 in The Goa, Daman And Diu Land Revenue Code, 1968
123. Recovery of arrears.
- An arrear of land revenue may be recovered by any one or more of the following processes, namely:-(a)by serving a written notice of demand on the defaulter under section 124.(b)by distraint and sale of the defaulter's movable property under section 125;(c)by forfeiture of the holding in respect of which the arrear is due under section 127;(d)by the attachment and sale of the defaulter's immovable property, under section 128;(e)by arrest and imprisonment of the defaulter under section 129.
