57. Forfeited holdings may be taken possession of and otherwise disposed.
- It shall be lawful for the Collector in the event of the forfeiture of a holding through any default in payment or other failure occasioning such forfeiture under the last section or any law for the time being in force, to take immediate possession of [***] [The word 'the land embraced within' were repealed by Bombay 4 of 1913, section 18.] such holding, and to dispose of the same by placing it in the possession of the purchaser or other person entitled to hold it according to the provisions of this Act or any other law for the time being in force.
