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[Cites 0, Cited by 0] [Section 284] [Entire Act]

State of Uttar Pradesh - Subsection

Section 284(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(1)The Collector may in addition to or instead of any of the other processes hereinbefore specified either of his own motion or on the application of tire Land Management Committee, attach the holding in respect of which an arrear is due.