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[Cites 0, Cited by 0] [Section 286G] [Entire Act]

State of Uttar Pradesh - Subsection

Section 286G(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(4)If the profits of the holding are insufficient to pay off the arrear or for other reasons, the Collector considers a transfer undesirable he may propose sale of the defaulter's immovable property: