(1)An arrear of land revenue remaining unpaid within the time specified in the writ of demand, may be recovered by any one or more of the following processes, namely -(a)by arrest and detention of the defaulter;(b)by attachment and sale of his movable property including agricultural produce;(c)by attachment of any bank account or locker of the defaulter;(d)by attachment of the land in respect of which the arrear is due;(e)by lease or sale of the land in respect of which the arrear is due;(f)by attachment and sale of other immovable property of the defaulter;(g)by appointing a receiver of any property, movable or immovable, of the defaulter;Explanation. - For the removal of doubts, it is hereby declared that two or more processes hereinbefore mentioned may be issued and enforced simultaneously or one after the other.(2)Sums of money recoverable as arrears of land revenue, but not due in respect of any specific land, may be recovered by process under this section from any immovable property of the defaulter including any holding of which he is a [bhumidhar] [Substituted 'bhumidhar or asami' by U.P. Act No. 4 of 2016, dated 11.3.2016.].
