Section 86(1)(a) in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Uttar Pradesh - Subsection

Section 86(1)(a) in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

(a)the land revenue, nominal or actual of the land of the debtor-landlord is less than five thousand rupees (without deducting the remission for the fall in prices), and

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State of Uttar Pradesh - Subsection

Section 86(1)(a) in Rules Under the United Provided Provinces Encumbered Estates Act, 1934