(2)Notwithstanding anything contained in sub-section (1) [when the Deputy Commissioner passes a decree for an arrear of rent due in respect of a tenure, the decree-holder may], with the permission of the Deputy Commissioner, granted for reasons to be recorded in writing proceed against any other property, movable or immovable, of the judgement-debtor, without first making application for the sale of the tenure [* * *] in respect of which the arrear has accrued.
