(1)The Collector may, in addition to or instead of any of the other processes hereinbefore specified, attach and take under his own management any specific area, share, patti or estate in respect of which an arrear is due, and such attachment shall last till the arrear is liquidate 1.(2)On the liquidation of the arrear, the land shall be released and the surplus received, if any, shall be made over to the defaulter or his legal representative.
