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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Uttar Pradesh - Subsection

Section 169(1) in U.P. Revenue Code Rules, 2016

(1)Where any immovable property belonging to a Scheduled caste is sold by public auction for recovery of the arrears of land revenue under Chapter XII of the Code, any person belonging to such caste, may apply to the Collector (along with necessary deposit) within a period of 30 days from the date of such auction for the preference referred to in section 191.