Section 281 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
281. Section 284.
(1)Recourse can only be had to the sale of the holding under Section 284 when the process specified in Clause (a), (b), (c) or (d) of Section 279 would be insufficient for the recovery of the arrear.(2)[ Process for sale of holding under Section 284 and of other immovable property under Section 286 shall be issued by the Collector.(2-A) In the case of sale of a holding the Collector shall auction the holding in lots of 1.26 hectares (3.125 acres) to 5.04 hectares (12.50 acres) after working out and announcing the land revenue and the estimated value of each lot.It should also be made clear that only those persons would bid in the auction, acquisition of land by whom would not contravene the provisions of Section 154.] [Substituted by Notification No. 196/11-3-(11)-73-Rajaswa-1, dated 18.02.1974.](3)[* * *] [Omitted by Notification No. 196/11-3-(11)-73-Rajaswa-1, dated 18.02.1974.]
