Section 247 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
247. [ [Substituted by Notification No. 1-1(57)-82-173-U.P.A.-1-1951-Rule-1952-A.M.(15)-1983, dated 18.07.1983.]
Process under Section 281 (arrest and detention) may be issued by the Collector, the Assistant Collector in charge of the sub-division, or the tahsildar. If the tahsildar issues such process against a defaulter residing in another tahsil within the district, he may do so either direct or through the tahsildar of such other tahsil :Provided that no process under this rule shall be issued against defaulter if the amount due from him on account of arrear of land revenue*or any sum of money recoverable as arrears of land revenue, docs not exceed rupees five hundred.]
