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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1)(b) in The Administator-General's (United Provinces) Rules, 1929

(b)if there be no such sale then the value of the property on the date of its transfer to the heir, legatee or creditor: