(1)An arrear of land revenue remaining unpaid within the time specified in the writ of demand, may be recovered by any one or more of the following processes, namely -(a)by arrest and detention of the defaulter;(b)by attachment and sale of his movable property including agricultural produce;(c)by attachment of any bank account or locker of the defaulter;(d)by attachment of the land in respect of which the arrear is due;(e)by lease or sale of the land in respect of which the arrear is due;(f)by attachment and sale of other immovable property of the defaulter;(g)by appointing a receiver of any property, movable or immovable, of the defaulter;Explanation. - For the removal of doubts, it is hereby declared that two or more processes hereinbefore mentioned may be issued and enforced simultaneously or one after the other.
