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State of Uttar Pradesh - Section

Section 286J in U.P. Zamindari Abolition and Land Reforms Rules, 1952

286J.

When the whole or part of the amount due is paid into Court by the defaulter, the money paid in shall be treated as a deposit, unless the applicant or his agent be present in Court, when it may be paid direct to him, the amount and the date of payment being noted in the record of the case.