Section 281 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
281. Arrest and detention.
- Any person who has defaulted in the payment of an arrear of land revenue may be arrested and detained in custody up to a period not exceeding 15 days unless the arrears [including costs, if any, recoverable under sub-section (2) of Section 279] [Substituted by U.P. Act No. 12 of 1965.], are sooner paid :Provided that no woman or minor shall be liable to arrest or detention under this section :[Provided further that no person shall be liable to arrest or detention for an arrear in respect of a holding of which he is not the bhumidhar [* * *] [Substituted by U.P. Act No. 37 of 1958.] merely because of his joint responsibility for payment of land revenue under Section 243.]
