Section 62 in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
62. Recovery of arrears. 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 defaulter' s immovable property.