Section 15A in The U.P. Debt Redemption Rules, 1941
15A.
Power of a Collector under these rules may, by any general or special order in writing of the Collector, be exercised by Assistant Collector of the first class with respect to cases in which-(a)the land revenue nominal or actual (without deducting the remission for the fall in prices) payable by the agriculturist judgement-debtor is less than rupees five thousand, and(b)the amount of the decree or decrees under execution is less than rupees one lakh.
