Section 243 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
243. Liability of the bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] for payment of land revenue assessed on the village.
(1)All bhumidhars [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] in any [holding] [Substituted by U.P. Act No. 34 of 1974.] shall be jointly and severally responsible to the State Government for the payment of the land revenue for the time being assessed thereon and all person succeeding whether by devolution or otherwise to the interests of such bhumidhars [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall be responsible for all arrears of land revenue due at the time of their succession.[* * *] [Section 243(2) omitted by U.P. Act No. 34 of 1974.]
