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Section 62 — Recovery of Arrears.

The Tripura Land Revenue and Land Reforms Act, 1960
An arrear of land revenue may be recovered by any one or more of the following processes, namely:-- (a) by serving a written notice of demand on the defaulter; (b) by distraint and sale of the defaulter's movable property, including the produce of the land; (c) by the attachment and sale of the defaulters immovable property.
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