(2)Notwithstanding anything contained in sub-section (1) no person shall be liable to arrest or detention for an arrear of land revenue, where and for so long as such person -(a)[ is a woman or a minor, or a senior citizen of 65 years or more, or a person as referred to in Section 95(1)(a);] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.](b)belongs to the Armed Forces of the Union;(c)is exempt under Section 133, 135 or 135-A of the Code of Civil Procedure, 1908.
