Section 283 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
283. [ Recovery proceedings by Land Management Committee. [Substituted by U.P Act No. 12 of 1965.]
- Where a Land Management Committee has been charged under Section 276 with the duty of collecting and realizing land revenue, the State Government may, by general or special order published in the Gazette authorize the Committee to recover the arrears by any one or more of the processes mentioned in clauses (a), (c), (d) and (e) of sub-section (1) of Section 279, and on being so authorized the Committee shall in making the recovery follow such procedure as may be prescribed.]
