159. Power to attach defaulter's village, and take it under management.
- If the holding, in respect of which an arrear is due, consists of an entire village, or of a share of a village, and the adoption of any of the other processes before specified is deemed inexpedient, the Collector may with the previous sanction of the [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1964, section 4 Schedule section 162] cause such village or share of a village to be attached and taken under the management of himself or any agent whom he appoints for that purpose.
