Section 286E in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286E.
If the application is not rejected under the preceding rules and the Collector is satisfied that the amount should be recovered, he shall record an order determining the amount to be recovered (not exceeding the amount claimed) and shall issue orders for its recovery as an arrear of land revenue with costs and interest at the rate of 5 per cent per annum from the date of actual payment by the applicant to the date of presentation of the application.B-Procedure after Order for Recovery of Arrears
