- An arrear of revenue or rent may be recovered by one or more of the following processes :(a)by serving a writ of demand or a citation to appear on any of the defaulters;(b)by attachment and sale of his movable property;(c)by attachment of the specific area, share, patti or estate, in respect of which the arrear is due;(d)by transfer of such share or patti to a solvent co-sharer;(e)by sale of such specific area or patti or of the whole estate;(f)by sale of other immovable property of the defaulter,Provided that the provisions of clause (e) shall not be applicable to Jagir land or the estate of a land owner.
