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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(2) in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

(2)Where after due notice the parties do not make any application under section 4 of the U.P. Zamindars' Debt Reduction Act, within the time specified, or appear and do not wish to make such an application, the execution proceedings shall proceed forthwith.]