Section 15(2)(c) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

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State of Uttar Pradesh - Subsection

Section 15(2)(c) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(c)after such inquiry as is hereinafter provided and on consideration of the result thereof declare by order in writing which of the parties is in his opinion entitled to such debenture and may, after the expiration of three months from the date of such declaration, issue a renewed debenture in favour of such party in accordance with the provisions of sub-rule (1) unless within that period he has received notice that proceedings have been instituted by any person in a Court of competent jurisdiction for the purpose of establishing a title to such debenture.

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State of Uttar Pradesh - Subsection

Section 15(2)(c) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972