Section 277(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(a)every bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall, without prejudice to the provisions of Section 243, be liable to the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] for the payment of the land revenue or other dues for the time being payable by such bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).];
