Section 160 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
160. Section 178.
(1)A holding ordered to be sold under sub-section (1) of Section 178 shall be sold by auction in one lot.(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.
