Section 5 in The U.P. Debt Relief Rules, 1977

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State of Uttar Pradesh - Section

Section 5 in The U.P. Debt Relief Rules, 1977

5. Order of Tahsildar (Sections 6 and 35).

- The Tahsildar shall then determine the question referred to in Section 6 (3) by inquiry and shall make such orders as he deems just and proper.

(2)Before making an order under sub-rule (1), the Tahsildar shall give an opportunity of hearing to the parties and examine the evidence produced by them.

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State of Uttar Pradesh - Section

Section 5 in The U.P. Debt Relief Rules, 1977

5. Order of Tahsildar (Sections 6 and 35).