Section 46 in Pondicherry Revenue Recovery Act, 1970
46. Sale of land for arrears.
- It shall be lawful for the Collector, or other officer empowered by him in this behalf, to sell the whole or any portion of the land of a defaulter in the discharge of an arrear of revenue :Provided that, as far as may be practicable, no longer portion of the land shall be sold than may be necessary to discharge the arrears with interest, the expenses of attachment, management and sale.
