Section 286(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)Sums of money recoverable as arrears of land revenue but not due in respect of any specific land, may be recovered [by process] [Inserted by U.P. Act No. 12 of 1965.] under this section from any immovable property of the defaulter [including any holding of which he is a bhumidhar, [* * *] [Inserted by U.P. Act No. 4 of 1969.] or asami],
