Section 155 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
155. Recovery of arrears of rent, sayar etc. [Section 225, U.P.Z.A. & L.R. Act].
- When the arrears of rent, sayar or other dues in respect of the properties vesting in a Gram Sabha are not being realized instead to best efforts, the Chairman of the Bhumi Prabandhak Samiti may apply to the Collector for realisation of the above dues as arrears of land revenue in B.P.S. Form 3-A.
