Section 241 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
241. Section 280.
- Process under Section 280 (writ of demand or citation to appear) shall be issued by the tahsildar of the tahsil in which the arrear fell due or by order of the Collector or the Assistant Collector-in-charge of the subdivision. If the tahsildar issues such process against a defaulter residing in another tahsil within the district he may do so either direct or through the tahsildar of such other tahsil.
