Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Uttar Pradesh - Section

Section 278 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

278. Certified account to be evidence as to arrears of land revenue.

- A statement of account certified by the tahsildar shall for the purposes of this chapter, be conclusive evidence of the existence of the arrears of land revenue of its amount and of the person who is the defaulter:Provided that in any village in respect of which an order under Section 276 has been made such statement may, in respect of an individual defaulter, be certified by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.],