Section 150 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
150. Amount of land revenue not paid and realisation thereof [Section 277 (b), U.P.Z.A. & L.R. Act].
- The amount of land revenue or other dues collected or realised by any member including Chairman and Vice-Chairman or officer of the Bhumi Prabandhak Samiti 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 land of his legal representative.
