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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3) in The U.P. Agricultural Credit Rules, 1975

(3)The Tahsildar may in his discretion adjourn the sale to a specified day recording the reasons for such adjournment. Where a sale is adjourned for longer period than fifteen days, a fresh proclamation under sub-rule (2) shall be made unless the agriculturist or his heir or legal representative consents to waive it.