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[Cites 0, Cited by 0] [Section 339] [Entire Act]

State of Uttar Pradesh - Subsection

Section 339(m) in The U.P. Co-operative Societies Rules, 1968

(m)Where a decree-holder purchases the property, the purchase money and the amount due on the award or order shall be set off against one another, and the Sale Officer shall enter up satisfaction of the award or order in whole or in part accordingly.