- Subject to the other provisions of this Act, an arrear of land-revenue may be recovered by any one or more of the following processes, namely :-(a)by service of writ of demand on the defaulter ;(b)by arrest and detention of his person ;(c)by distress and sale of his movable property and uncut or ungathered crops;(d)by transfer of the holding in respect of which the arrear is due;(e)by attachment of the estate or holding in respect of which the arrear is due;(f)by annulment of the assessment of that estate or holding;(g)by sale of that estate or holding;(h)by proceedings against other immovable property of the defaulter.
