- An arrear of land revenue may after serving a written notice of demand on the defaulter under section 162 be recovered by any one or more of the following processes, namely:-(a)by forfeiture of the occupancy or alienated holding in respect of which the arrear is due, under section 163;(b)by distraint and sale of the defaulter's moveable property including the produce of the land under section 164;(c)by attachment and sale of the defaulter's immoveable property under sections 165 to 168;(d)in the case of alienated holdings consisting of entire villages or shares of villages, by attachment of the said villages or shares of villages and taking them under Government management, under sections 183 to 187.
