Section 284 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
284. [ Attachment, lease and sale of holding. [Substituted by U.P Act No. 12 of 1965.]
(1)The Collector may in addition to or instead of any of the other processes hereinbefore specified either of his own motion or on the application of tire Land Management Committee, attach the holding in respect of which an arrear is due.(2)Where any holding is so attached the Collector may, notwithstanding anything contained in this Act, but subject to such conditions as may be prescribed, let out the holding, for such period not exceeding ten years commencing from the first day of July next following as he deems fit, to any person, other than the defaulter, who pays the whole of the arrear due on the holding and agrees to pay the same amount of land revenue during this period of the lease as has been payable by the defaulter in respect of the holding immediately preceding its attachment.(3)If during the period of lease, the lessee commits default in payment of the land revenue due under the lease, the arrear may be recovered from him by any one or more of the processes mentioned in clauses (a) to (e), (j) and (g) of sub-section (1) of Section 279 and his lease shall also be liable to be determined.(4)Upon the expiry of the period of lease the holding shall be restored to the tenure-holder concerned free of any claim on the part of the State Government for any arrear of revenue in respect thereof.(5)If the Collector is satisfied that no suitable person is forthcoming to take the land on lease under sub-section (2) then notwithstanding anything contained in this Act he may sell the holding free from all encumbrances in such manner as may be prescribed and appropriate the proceeds in satisfaction of the arrears, and refund the excess, if any, to the defaulter.(6)The Collector shall report to the Board of Revenue any sale made under sub-section (5).]
