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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Uttar Pradesh - Subsection

Section 169(3) in U.P. Revenue Code Rules, 2016

(3)Where more than one person have applied for the grant of such preference (along with necessary deposit) within the prescribed period, then the Collector or an Assistant Collector authorized by him may call for bid between the applicants either by inviting tenders or by open auction and determine as to who is the highest bidder.