(1)Where-(a)a direction under sub-clause (1) of Clause 3 has been made; or(b)a notice under sub-clause (1) of clause 4 has been served on any holder of land and such notice has not been cancelled under sub-clause (3) of that clause, the holder of the land shall comply with the direction or notice, as the case may be, within the time allowed, and on his failure to do so, the Collector may, without prejudice to any other action that may be taken against the holder of the land in respect of the contravention, by order direct and arrange for the sale by public auction or otherwise, of his right to cultivate the land in question for a specified period which shall ordinarily be three years.
