Section 286 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
286. Power to proceed against interest of defaulter in other immovable property.
(1)If any arrears of land revenue cannot be recovered by any of the processes mentioned in clauses (a) to (e) of Section 279, the Collector may realize the same [by attachment and sale of the interest of the defaulter in any other immovable property of the defaulter. [* * * ] [Substituted by U.P. Act No. 12 of 1965.](2)Sums of money recoverable as arrears of land revenue but not due in respect of any specific land, may be recovered [by process] [Inserted by U.P. Act No. 12 of 1965.] under this section from any immovable property of the defaulter [including any holding of which he is a bhumidhar, [* * *] [Inserted by U.P. Act No. 4 of 1969.] or asami],
