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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in The U.P. Debt Relief Act, 1977

(1)A small farmer may, within a period of [two years] [Substituted by U.P. Act No. 2 of 1979.] from the date of commencement of this Act apply to the Debt Settlement Officer for the area in which such farmer resides or holds any land for determination of his debts.