Section 287 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
287. Recovery of arrears paid by a person appointed under Section 275.
- A bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or a person appointed under Section 275 who has paid the arrears of revenue due on account of any tenure-holder may, in addition to any other mode of recovery open to him, within six months of the payment of such amount, apply to the Collector to recover such arrears on his behalf as if it were an arrear of land revenue payable to Government.The Collector shall on receipt of such application satisfy himself that the amount claimed is due to such a person and may then proceed to recover, as if it were an arrear of revenue such amount with costs and interest from the said tenure-holder or any person in possession of his tenure.The Collector shall not be a defendant to any suit in respect of the amount for the recovery of which an order has been passed under this section.No appeal shall lie against the order of the Collector under this section, but nothing contained therein and no order passed under this section, shall debar the tenure-holder from maintaining a suit for arrears of land revenue.
