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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in The U.P. Debt Redemption Rules, 1941

(3)Where the local rate so determined in regard to any judgement-debtor exceeds Rs. 25, the Collector, shall with due regard to the wishes of the judgement-debtor, proceed to determine what portion of the land shall be protected land.