- Notwithstanding anything contained in any law, order, custom or practice for the time being in force, the Collector may, by notice in writing, call upon the holder of any occupied waste or arable land (Whether appurtenant to a building or not) situated within the Collector's jurisdiction, which is not under cultivation and which, in the opinion of the Collector, is likely to be left fallow during the current cultivation season, to cultivate it with paddy or other food crops, either personally or through any other person, within such period as may be specified in the notice.(2)The notice shall be served by delivering or tendering to the holder of the land a copy of such notice and if the holder of the land is not readily traceable or refuses to accept the notice, service shall be effected by affixing a copy of the notice on the outer door of his house and another copy on a conspicuous part of the land to which it relates.(3)If, within ten days from the date of service of the notice or within such further period as the Collector may grant in this behalf, the holder of the land shows to the satisfaction of the Collector that the land is being cultivated or is not capable of being cultivated, the Collector shall cancel the notice.(4)Every notice under sub-clause (1) shall be in Form A and every order of cancellation under sub-clause (3) shall be in Form B.
