Section 280 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
280. Writ of demand and citation to appear.
(1)As soon as an arrear of land revenue has become due a writ of demand may be issued by the tahsildar on the defaulter calling upon him to pay the amount within a time to be specified.(2)In addition to or in lieu of a writ of demand the tahsildar may issue a citation against the defaulter to appear and deposit arrears due on a date to be specified.
