Section 286G in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286G.
(1)Ordinarily recourse shall first be had to writs, arrest or sale of movable property. If the arrears are not discharged by these processes and the Collector considers that the demand may suitably be liquidated by transfer of the defaulter's holding he shall offer to the applicant its transfer.(2)If the applicant accepts the transfer, the case shall be reported for the orders of the Commissioner and disposed of in accordance therewith.(3)If the applicant refuses without reasonable ground to accept the transfer, the proceedings shall be stayed and the case deposited.(4)If the profits of the holding are insufficient to pay off the arrear or for other reasons, the Collector considers a transfer undesirable he may propose sale of the defaulter's immovable property:
