Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 284 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

284.

(1)When the land is put up for sale a charge shall be levied on account of the costs of every sale, upon such amount not exceeding the total sum due for recovery as may be realised by the sale at the following rates;
(i)Where such amount does not exceed 20b rupees at the rate of one rupee for every 100 rupees or portion of 100 rupees;
(ii)Where such amount exceeds 200 rupees but does not exceed 1,000 rupees, 2 rupees for the first 200 rupees and at the rate of [50 naye paise] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] per every 100 rupees or portion of 100 rupees in excess of 200 rupees;
(iii)Where such amount exceeds 1,000 rupees, six rupees, for the first 1,000 rupees and at the rate of one rupee for every 500 rupees or portion of 500 rupees in excess of 1,000 rupees.
(2)When immovable property other than the land is put up for sale, a charge shall be levied upon such amount not exceeding the total sum due for recovery as may be realized by the sale at the rate of [three naye paise] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] per rupee of the sale proceeds, fractions of a rupee being excluded.
(3)When the sale officer goes to any place to conduct a sale and no sale takes place, a charge shall be levied to meet the cost of his deputation according to the following scale :
      Rs. P.
(i) [ [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] When the amount for recovery does not exceed Rs. 100 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 1 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 50 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
(ii) [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] When such amount exceeds Rs. 100 but does not exceed Rs.1,000 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 3 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 00 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
(iii) [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] When such amount exceeds Rs. 1,000 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 6 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 00] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]