Section 282 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
282. Attachment and sale of moveable property.
(1)The Collector may, whether the defaulter has been arrested or not, attach and sell his moveable property.(2)Every attachment and sale under this section shall be made according to the law in force for the time being for the attachment and sale of moveable property in execution of a decree of a civil court.(3)In addition to the particulars mentioned in clauses (a) to (o) of [the proviso to sub-section (1) of Section 60] [Substituted by U.P. Act No. 12 of 1065.] of the Code of Civil Procedure, 1908 (V of 1908), articles set apart exclusively for the use of religious worship shall be exempted from attachment and sale under this section.[* * *] [Sub-sections (4) and (5) omitted by U.P. Act No. 12 of 1965.]
