Section 277(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(b)the amount of land revenue or other dues collected or realised by [any member including Chairman and Vice-Chairman or Officer of the [Land Management Committee] [Substituted by U.P. Act No. 16 of 1953.] and not paid to the State Government may, without prejudice to his liability under any other law for the time being in force, be realised as arrears of land revenue from him or his property in the hand of his legal representatives; and
