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State of Uttar Pradesh - Section
Section 259 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
259.
When the sale officer goes to any place to conduct a sale and no sale takes place, the fees chargeable to meet the costs of his deputation shall be according to the following scale :| [When the amount of recovery does not exceed Rs. 50 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] | [50 naye paise [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] |
| [When such amount exceeds Rs. 50 but does not exceed Rs. 1,000 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] | [One rupee, [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] |
| [When such amount exceeds Rs 1,000 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] | [Three rupees] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] |