Section 271 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
271.
If-(a)the live-stock is adjudged to belong to a third person who has objected to the attachment; or(b)the proceeds of the sale are found to be insufficient; or(c)for any other reason payment of the charge cannot be made.The attaching officer or the officer holding the sale shall report the matter to the officer issuing the order of attachment or sale, who shall direct the realization from the defaulter as arrears of land revenue of all costs still due, including that of feeding the live-stock, along with the Principal dues, if any, still left to be realized.(F)Attachment of Lease of Land
