Section 225A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
225A. Powers to write off irrecoverable arrears of rent, sayar or other dues.
- [The whole or any part of the arrears of rent, sayar or other dues in respect of any land or other property vested in a [Gaon Sabha] [Substituted by U.P. Act No. 12 of 1965.] or any other Local Authority under the provisions of this Act, may under such circumstances, as may be prescribed, be written off as irrecoverable by the Land Management Committee or by the Local Authority, as the case may be, by resolution passed in that behalf:Provided that no such resolution shall take effect until it is confirmed by the Collector.]
