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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Uttar Pradesh - Subsection

Section 281(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)Recourse can only be had to the sale of the holding under Section 284 when the process specified in Clause (a), (b), (c) or (d) of Section 279 would be insufficient for the recovery of the arrear.