Section 78(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)The Collector [or the agent] [Inserted by section 23 (a) ibid.] or Gram Panchayat shall be bound by all the engagements which existed between the defaulter and his tenants, if any, and shall be entitled to manage the land and to receive all rents and profits accruing therefrom to the exclusion of the defaulter until the arrear has been satisfied, or until the Collector restores the land to the defaulter.
