Section 78(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)At any time after an arrear of land revenue has accrued the Collector may cause the estate or holding in respect of which the arrear is due to be attached and taken under his own management [or that of an agent or pointed by him for that purpose] [Inserted by section 23 (a) ibid.] or that of a Gram Panchayat.
