Section 33B in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
33B. [ [Section 22 and 24]. [Rule 33-B inserted, vide Notification no. 6791/1C-210-54, dated December 29, 1954.]
- (i) The Collector shall prepare the liquidation award showing the amount by which the debts of debtor-landlord have been reduced by the Special Judge and the details of the amounts received and expended under sections 22 to 24 in the liquidation of his debts.(ii)The Collector shall give a copy of his award to the debtor-landlord and copy to each of his creditors.]
