Section 138(1)(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 138(1)(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(d)Where it is necessary to recover the arrears by a process, an application giving details of the arrers and the holdings in respect of which they are due and the names of the defaulter from whom they are due, may be made by the Bhumi Prabandhak Samiti singed by its Chairman to the Tahsilder of the Tahsil in which the Samiti is situate, and thereupon the amount of the arrears mentioned in the said application shall be recovered from the defaulters mentioned therein in accordance with the provisions of Section 282 or 284 of the U.P.Z.A. & L.R. Act, as the case may be.

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State of Uttar Pradesh - Subsection

Section 138(1)(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual