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State of Uttar Pradesh - Section

Section 22 in The U.P. Debt Redemption Act, 1940

22. Trees protected from sale.

- No decree to which this Act applies shall be executed by the transfer of trees belonging to an agriculturist unless the land on which such trees stand is also transferred :Provided that nothing in this section shall be deemed to prohibit the execution of a decree by the sale of the interest of a grove-holder.