Section 286A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
286A. [ Appointment of receiver. [Added by U.P. Act No. 12 of 1965.]
(1)Notwithstanding anything in this Act when [an arrears of revenue or any other sum recoverable as an arrear of revenue] is due, the Collector, may in addition to or instead of any of the processes hereinbefore specified, by order-(a)appoint, for such period as he may deem fit, a receiver of any moveable or immovable property of the defaulter;(b)remove any person from the possession or custody of the property;(c)commit the same to the possession, custody or management of the receiver.;(d)confer upon the receiver all such powers, as to bringing and defending suits and for the realization, management, protection, preservation and improvement of the property, the collection of the rents and profits thereof, the application and disposal of such rents and profits, and the execution of documents, as the defaulter himself has or such of those powers as the Collector thinks fit.(2)Nothing in this section shall authorise the Collector to remove from the possession or custody of property any person whom the defaulter has not at present right to remove.(3)The Collector may from time to time extend the duration of appointment of the receiver.[(3-A) No order under-sub-section (1) or sub-section (3) shall be made except after giving notice to the defaulter to show cause, and after considering any representations that may be received in by the Collector in response to such notice :Provided that an interim order under sub-section (1) or sub-section (3) may be made at any time before or after the issue of such notice :Provided further that where an interim order is made before the issue of such notice the order shall stand vacated if no notice is issued within two weeks from the date of the interim order.] [Inserted by U.P. Act No. 34 of 1974.](4)The provisions of Rules 2 to 4 of Order XL, contained in the First Schedule to the Code of Civil Procedure, 1908, shall apply in relation to a receiver appointed under this section as they apply in relation to a receiver appointed under the said Code with the substitution of references to the Collector for references to the Court.]
