(1)Every process of attachment of land under section 174 shall be issued by the Collector or the Sub-Divisional Officer authorised by him in R.C. Form-41 and shall be affected in the manner provided in order 21 rule 54 of the First Schedule to the Code of Civil Procedure 1908.(2)A copy of R.C. Form-41 shall also be served on the defaulter and the factum of attachment shall also be announced by beat of drum on the spot.(3)If the defaulter pays the amount of arrear including the cost of the process of attachment, the property attached shall stand released.
