Section 83(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)If the arrear cannot be recovered by any of the processes hereinbefore provided, or if the [Commissioner] [Substituted by section 5 of H P Act 11 of 1955 for the words 'and if the Financial Commissioner'.] considers the enforcement of any of those processes to be inexpedient, the Collector may, where the defaulter owns any other estate or holding or any other immovable property, proceed under the provisions of this Act against that property as if it were the land in respect of which the arrear is due:Provided that no interests save those of the defaulter along shall be so proceeded against, and no encumbrances created, grants made [or contracts] [Substituted ibid for the words 'and contracts'.] entered into by him in good faith shall be rendered invalid by reason only of his interests being proceeded against.
