(1)As soon as may be, after a land is attached under section 174(1), the Collector or the Assistant Collector authorised by the Collector may proceed to let it out to any person, other than the defaulter whom he thinks fit, provided such person pays the whole of the arrears including the cost of the process of attachment before the execution of the deed of the lease.(2)The period of lease (which shall not exceed ten years) shall be decided by the Collector or the Assistant Collector authorised by the Collector, keeping in view the amount of arrears and the area of the land.(3)Every such lease shall be executed in R.C. Form- 42 in the manner specified in section 175 and during the currency of such lease; the lessee shall be bound to pay the land revenue in respect of such land.(4)If the lessee makes default in payment of land revenue or otherwise contravenes the terms and conditions of the lease, the Collector or the Assistant Collector authorised by the Collector may after affording opportunity of hearing to the lessee, cancel the lease.(5)After the expiry or the cancellation of the lease, as the case may be, the land shall be restored to the defaulter or to his legal representatives in accordance with section 175(4).
