Section 294A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
294A.
Where the Bhumi Prabandhak Samiti (Land Management Committee) is also authorised under Section 283 to recover the arrears by any one or more of the processes mentioned in that section, the following procedure shall be followed :(1)The writ of demand or the citation to appear shall be issued under the signatures of the Chairman of the Committee after he is satisfied of the existence of the amount of arrears, in Z.A. Form 68-A or 69-A, as the case may be.(2)Where the defaulter is residing in any other tahsil, the writ of demand or citation to appear may be sent to the defaulter under registered post and the amount spent on postage may be charged from the defaulter.(3)The provisions of Rules 243 to 246 shall apply mutatis mutandis to all the processes mentioned in sub-rule (1) above.(4)Where it is necessary to recover the arrears by a process under Clause (c), (d), or (e) of sub-section (1) of Section 279, an application giving details of the arrears and the holdings in respect of which they are due and the names of the defaulters from whom they are due, may be made by the Bhumi Prabandhak Samiti signed by its Chairman to the Tahsildar of the tahsil in which the Samiti is situate and thereupon the amount of the arrears mentioned in the said application shall be recovered from the defaulters mentioned therein in accordance with the provisions of Section 282 or 284, as the case may be.
