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State of Uttar Pradesh - Section

Section 143 in U.P. Revenue Code Rules, 2016

143. Single writ of demand may be issued (Section 169).

- A single writ of demand may be issued-
(a)against one or more of the defaulters who are jointly responsible for the payment of arrears of land revenue;
(b)regarding the arrears of land revenue, even if it is due in respect of one or more Khata Khataunis.