Section 225 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
225. [ Recovery of arrears of rent, sayar and other dues in respect of Government property and Gaon Sabha property. [Substituted by U.P. Act No. 18 of 1956.]
- Arrears of rent, sayar or other dues due in respect of property vesting in the Central or State Government or in a [Gaon Sabha] or a Local Authority or in respect of area attached under the provisions of Section 289 may be recovered as arrears of land revenue.]
