Section 41 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
41. Recovery of arrears of land revenue, etc. -
All arrears of land revenue, or cases or other dues in respect of any holding or holdings, part or parts whereof have been acquired under this Act and all amounts due from the holder thereof under the Land Improvement Loans Act, 1883 or the Agricultural Loans Act, 1884 or the U.P. Agricultural Income Tax Act, 1948 or the U.P. Large Land Holdings Tax Act, 1957 may, without prejudice to any other mode of recovery, be recovered by deducting the outstanding amount from the [amount] [Substituted by U.P. Act No. 20 of 1976 and shall be deemed always to have been substituted.] payable under Chapter III.
