Section 286H in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286H. [ [Rules 286-H to 286-N added by Notification No. 2116-RS/I-A-1958, dated 03-02-1959.]
So far as they are consistent with these rules, the rules in force for the collection of arrears of land revenue shall apply to the procedure under Section 287 and the same diligence shall be exercised in enforcing payments under these rules as in the case of arrear of land revenue payable to Government.
