Legal Document View

Unlock Advanced Research with PRISMAI

- 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 263 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

263.

Where arrangement for the custody of the property cannot be made under Rule 261 the attaching officer shall-
(a)if it is live-stock remove it to the nearest pound;
(b)if it is other movable property, appoint one or more care-takers.