Section 286A(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Notwithstanding anything in this Act when [an arrears of revenue or any other sum recoverable as an arrear of revenue] is due, the Collector, may in addition to or instead of any of the processes hereinbefore specified, by order-(a)appoint, for such period as he may deem fit, a receiver of any moveable or immovable property of the defaulter;(b)remove any person from the possession or custody of the property;(c)commit the same to the possession, custody or management of the receiver.;(d)confer upon the receiver all such powers, as to bringing and defending suits and for the realization, management, protection, preservation and improvement of the property, the collection of the rents and profits thereof, the application and disposal of such rents and profits, and the execution of documents, as the defaulter himself has or such of those powers as the Collector thinks fit.
