Section 17B in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
17B. [Refund of amount in certain cases] [Ibid.]. -
(1)Where as a result of any order passed on appeal under this Act or of any other order of any Court or tribunal the possession of any land transferred to or vested in the State Government [* * *] [Omitted by U P. Act No. 56 of 1976 (w.e.f. 6.8.1976).] Section 14 is required to be restored to any tenure-holder or his successor-in-interest or any other person, whether before or after the enforcement of the Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972, the Prescribed Authority shall order the tenure-holder to refund the whole or, as the case may be, [the proportionate part of the amount] [Substituted by U.P. Act No. 20 of 1976 and shall be deemed always to have been substituted.] paid to him.(2)Any such amount remaining unpaid shall be recoverable by the State Government as an arrear of land revenue.
