Section 277 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
277. Consequences of collection of land revenue by Land Management Committee.
- Where a [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] has been charged with the duty of collecting and realising the land revenue or other dues under Section 276-(a)every bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall, without prejudice to the provisions of Section 243, be liable to the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] for the payment of the land revenue or other dues for the time being payable by such bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).];(b)the amount of land revenue or other dues collected or realised by [any member including Chairman and Vice-Chairman or Officer of the [Land Management Committee] [Substituted by U.P. Act No. 16 of 1953.] and not paid to the State Government may, without prejudice to his liability under any other law for the time being in force, be realised as arrears of land revenue from him or his property in the hand of his legal representatives; and(c)the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] shall be paid such commission as may be prescribed on the land revenue or other dues collected and realised by or on its behalf.
