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State of Uttar Pradesh - Section

Section 165 in U.P. Revenue Code Rules, 2016

165. Information to Commanding Officer (Section 186).

- Where an immovable property sold under section 186 is situate within a cantonment area, the Collector shall, as soon as the sale has been confirmed, inform the Commanding Officer of such cantonment about the factum of sale and the name and address of the purchaser.