- An arrear of land revenue may be recovered by the following processes-(a)by serving a written notice of demand on the defaulter under section 152;(b)by forfeiture of the occupancy or alienate holding in respect of which the arrear is due under section 153;(c)by distraint and sale of the defaulter's movable property under section 154;(d)by sale of the defaulter's immovable property under section 155;(e)by arrest and imprisonment of the defaulter under sections 157 and 158;(f)in the case of alienated holding consisting of entire villages, or shares of villages, by attachment of the said villages or shares of villages under sections 159 to 163.
