Section 138(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(3)Measures to be taken for non-payment of arrears. - Not more than one writ shall be issued in respect of the same arrear to any defaulter except under the express orders of the Collector. If the arrears are not paid within 15 days from the date of service, more severe measure should promptly be taken. [See Rule 245 of U.P.Z.A. & L.R. Rules].
