Section 156 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
156. Arrears to be written off [Section 225-A and Rule 180-C, U.P.Z.A. & L.R. Act & Rules].
- The whole or any part of the arrears of rent, sayar or other dues in respect of any land or other property vested in a Gram Sabha or any other local authority under the provisions of Z.A. & L.R. Act and Rules by resolution and subject to confirmation by the Collector, be written off by the Bhumi Prabandhak Samiti or the local authority, as the case may be, as irrecoverable, if the same are outstanding for at least one year.Gram Fund
