Section 62 in Manipur Land Revenue and Land Reforms Act, 1960
62. Recovery of arrears.
- An arrear of land revenue may be recovered by any one or more of the following processes, namely:-(a)by serving a written notice of demand on the defaulter;(b)by distraint and sale of the defaulter's movable property, including the produce of the land;(c)by the attachment and sale of the defaulter's immovable property.
