142. Recovery of arrears of rent from asami of Gaon Sabha, etc.
- Arrears of rent due from an asami holding land from a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority either before or after the commencement of this Code, shall be recoverable as an arrear of land revenue.
