Section 151 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
151. Certified account to be evidence as to [arrears] [An arrear of land revenue will include other Government dues also to be recoverable as arrears of land revenue [National Industrial Development Corporation Ltd. v. State of U.P., 1976 UPTC 481; See also Udhamal v. S.T.O., (1966) 17 STC 633; Order XXXIII, Rule 14, C.P.C.] of land revenue [Section 278, U.P.Z.A. & L.R. Act].
- A statement of account certified by the Tashildar shall for the purposes of this Chapter, be conclusive evidence of the existence of the arrears of land revenue of its amount and of the person who is defaulter :Provided that in any village in respect of which an order under Section 276 of U.P.Z.A. & L.R. Act has been made, such statement may, in respect of an individual defaulter, be certified by the Bhumi Prabandhak Samiti.Procedure for Payment of Commission
