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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in The United Provinces Agriculturists Relief Act 1934

(2)If, on the application of the judgment-debtor, the Court refuses to grant instalments, or grants a number of period of instalments which the judgment-debtor considers inadequate, its order shall be appealable to the court to which the court passing the order, is immediately subordinate, and the decision of the appellate court shall be final.