Section 185 in U.P. Revenue Code, 2006

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State of Uttar Pradesh - Section

Section 185 in U.P. Revenue Code, 2006

185. Affixation of proclamation.

- A copy of the sale proclamation referred to in Section 184 shall be affixed in each of the following places -

(a)the office of the Collector;

(b)the office of the Tahsildar of the tahsil in which the property situate;

(c)some other public building in the village or the area in which the property is situate;

(d)the dwelling house of the defaulter.