Section 249(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Under Article 181 of the Indian Articles of War Section 73, (Act XII of 1894) no person subject to those articles, so long as he belongs to the Defence Forces of the Union, is liable to be arrested for debt by, or by the authority of any Revenue Court or Revenue Officer; and under Article 183 of the same articles, every person belonging to the Indian Reserve Forces when called out or, engaged upon or returning from training or serving as an officer or soldier is similarly exempted from arrest.
