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State of Uttar Pradesh - Section

Section 155 in U.P. Revenue Code Rules, 2016

155. Deposit of money by Branch Manager (Section 173).

- If the amount standing to the credit of the defaulters' account (after excluding the amount necessary to maintain the account) is sufficient to clear the arrears or a substantial part thereof, the Branch Manager shall, at the written direction of the Sub-Divisional Officer, deposit the same in the treasury and debit the amount from the defaulters' account.