Section 74 in The Himachal Pradesh Land Revenue Act, 1953
74. Process for recovery of arrears.
- Subject to other provisions of this Act, an arrear of land-revenue may be recovered by any one or more of the following processes, namely:-(a)by service of a writ of demand on the defaulter;(b)[ by arrest and detention of his person;] [Clause (5 (inserted and clause (b), (c),(d),(e),(f),(g) and (h) relattered by section 20 of HP. Act 21 of 1976.](c)by distress and sale of his movable property and uncut or ungathered crops;(d)by transfer of the holding in respect of which the arrear is due;(e)by attachment of estate or holding in respect of which the arrear is due;(f)by annulment of the assessment of that estate or holding;(g)by sale of that estate or holding;(h)by proceedings against other immovable property of the defaulter.
