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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Uttar Pradesh - Subsection

Section 160(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)In any such sale any of the co-tenure-holders shall be at liberty to bid on such terms as to non-payment of deposit or as to setting off or accounting for the purchase money or any part thereof instead of paying the same, as may seem reasonable to the Court.