Section 279 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
279. Procedure for recovery of an arrear of land revenue.
- [(1)] [Renumbered by U.P. Act No. 12 of 1965.] An arrear of land revenue may be recovered by anyone or more of the following processes:(a)by serving a writ of demand or a citation to appear on any defaulter;(b)by arrest and detention of his person;(c)by attachment and sale of hi s movable property including produce;(d)by attachment of the holding in respect of which the arrear is due;(e)[by lease or sale] [Substituted by U.P. Act No. 12 of 1965.] of the holding in respect of which the arrear is due;(f)by attachment and sale of other immovable property of the defaulter, [and] [Substituted for the fullstop by U.P. Act No. 12 of 1965.](g)[ by appointing a receiver of any property, movable or immovable of the defaulter.] [Added by U.P. Act No. 12 of 1965.](2)[ The costs of any of the processes mentioned in sub-section (1) shall be added to and be recoverable in the same manner as the arrear of land revenue.] [Added by U.P. Act No. 12 of 1965 and shall he deemed always to have been added.]
