Section 292 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
292. [ Payment of rent or other dues in respect of attached land. [Substituted by U.P. Act No. 12 of 1965.]
- No payment on account of rent or other dues in respect of any land attached under this Chapter made after such attachment by the asami or any other person in possession thereof to any person other than the Collector shall be valid discharge.]
