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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Uttar Pradesh - Subsection

Section 98(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)The bonds shall, in every case, be obtained in the name of the intermediary concerned. Its endorsement in favour of the decree-holder shall, where necessary, be made by the court or authority requiring the amount.]