Section 285N in U.P. Zamindari Abolition and Land Reforms Rules, 1952
285N. [ [Added by Notification No. 4943/I-A-1059-1954, dated 16.11.1954.]
When sale of property under the provisions of Section 286 has been confirmed, the proceeds of the safe shall be applied in first instance to the payment of any arrears including costs incurred for the recovery thereof, due to the Government from the defaulter at the date of confirmation of the sale, whether the arrears are of revenue or sums recoverable as arrears of revenue; and in the second place if the sale took place for the recovery of an amount recoverable as an arrear of revenue but not due to Government:to the payment of that amount including cost as aforesaid;and the surplus, if any shall be paid to the person whose property has been sold; orif the property sold was held in shares then the co-sharers collectively or according to the amount of their recorded interests, at the discretion of the Collector.]
