(1)Where-(a)a direction under sub-clause (1) of Clause 3 has been made; or(b)a notice under sub-clause (1) of clause 4 has been served on any holder of land and such notice has not been cancelled under sub-clause (3) of that clause, the holder of the land shall comply with the direction or notice, as the case may be, within the time allowed, and on his failure to do so, the Collector may, without prejudice to any other action that may be taken against the holder of the land in respect of the contravention, by order direct and arrange for the sale by public auction or otherwise, of his right to cultivate the land in question for a specified period which shall ordinarily be three years.(2)Every order made under sub-clause (1) shall be in Form C.(3)Out of the amount realised by sale as provided in sub-clause (1), the revenue due on the land and other dues and to the Government, if any, shall first be adjusted and the balance made over to the holder of the land by way of compensation.Note. - Twenty-five per cent of the bid amount shall be collected immediately after the sale and balance within ten days. The sale will be confirmed only after the realisation of me entire amount. Failure to remit the balance amount within the said period of ten days will entail forfeiture of the initial deposit.(4)Every successful bidder, on confirmation of the sale mentioned in this clause, shall be given a certificate of sale in Form D, incorporating the conditions of such sale.
