Section 243(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)All bhumidhars [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] in any [holding] [Substituted by U.P. Act No. 34 of 1974.] shall be jointly and severally responsible to the State Government for the payment of the land revenue for the time being assessed thereon and all person succeeding whether by devolution or otherwise to the interests of such bhumidhars [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] shall be responsible for all arrears of land revenue due at the time of their succession.[* * *] [Section 243(2) omitted by U.P. Act No. 34 of 1974.]
