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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(2)(b) in U.P. Revenue Code Rules, 2016

(b)that the defaulter has no property from which such dues could be recovered, or the recovery could cause undue hardship to the defaulter in the special circumstances of the case.