Section 33 in U.P Consolidation of Holdings Act, 1953
33. [ Costs. -] [Substituted by U.P. Act No. 24 of 1956.] [(1) The State Government shall fix the amount of the cost of the operations conducted under the Act and shall recover from the tenure-holders of the unit such part thereof and in such manner as may be prescribed.] [Substituted by U.P. Act No. 8 of 1963.]
(2)[ If the State Government so decides, it may order that specified amount be recovered in advance in the manner prescribed, as the first instalment of the cost of][the said operation] [Substituted by U.P. Act No. 8 of 1963.].(3)Any amount payable as cost under this section shall be recoverable as arrears of land revenue.
