(2)On the making of an order of forfeiture under sub-section (1), the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] may, subject to the provisions of section 163, levy all sums in arrears, by sale of the occupancy or the holding or otherwise dispose of such occupancy or holding under rules made by the State Government in this behalf.
