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State of Uttar Pradesh - Section

Section 6 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955

6. Time for execution.

- Where the court orders ejectment of a tenant in a suit referred to in Rule 3, delivery of possession in execution of such order shall not be made before the crops, if any, standing on the holding from which the ejectment is to be made, have been harvested.