Section 248 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
248. Dates and instalments for payment of land revenue under Sections 245 and 246.
(1)The State Government may prescribe the date or dates from which and the instalments in which the land revenue shall be payable by bhumidhars [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] referred to in Sections 245 and 246.(2)The land revenue or any instalment thereof not paid on or before the due date becomes an arrear of land revenue and the persons liable for it become defaulters.
