Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 286G] [Entire Act]

State of Uttar Pradesh - Subsection

Section 286G(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)Ordinarily recourse shall first be had to writs, arrest or sale of movable property. If the arrears are not discharged by these processes and the Collector considers that the demand may suitably be liquidated by transfer of the defaulter's holding he shall offer to the applicant its transfer.