Section 138(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)Procedure to recover arrears - Where the Bhumi Prabandhak Samiti is also authorised, whereas the State Government may publish the corresponding general or special order to recover the arrears by any one or more of the processes mentioned in Section 283, the following procedure shall be followed :(a)The write of demand or the citation to appear shall be issued under the signatures of the Chairman of the Samiti after he is satisfied of the existence of the amount of arrears in Z.A. Forms 68-A or 69-A;(b)Where the defaulter is residing in any other Tahsil, the writ of demand or citation to appear may be sent to the defaulter under registered post and the amount spent on postage may be charged from the defaulter.(c)The provisions of Rules 243 to 246 of Z.A. & L.R. Rules shall apply mutatis mutandis to all the processes mentioned in sub-rule (1) of the above Rules.(d)Where it is necessary to recover the arrears by a process, an application giving details of the arrers and the holdings in respect of which they are due and the names of the defaulter from whom they are due, may be made by the Bhumi Prabandhak Samiti singed by its Chairman to the Tahsilder of the Tahsil in which the Samiti is situate, and thereupon the amount of the arrears mentioned in the said application shall be recovered from the defaulters mentioned therein in accordance with the provisions of Section 282 or 284 of the U.P.Z.A. & L.R. Act, as the case may be.
