Section 287A(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Whenever proceedings are taken under this Chapter against any person for the recovery of any [arrears of land revenue], [or for the recovery of any sum of money recoverable as [arrears of land revenue] [Inserted by U.P. Act No. 35 of 1976.]] he may pay the amount claimed under protest to the officer taking such proceedings, and upon such payment, the proceedings shall be stayed and the person against whom such proceedings were taken may sue the State Government in the Civil Court for the amount so paid, and in such suit the plaintiff may, notwithstanding anything contained in Section 278, give evidence of the amount, if any, which he alleges to be due from him.
