Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1) in The U.P. Agricultural Credit Rules, 1975

(1)The , Tahsildar may, subject to the provisions of Rule 22, sell or cause to be sold by public auction any property distrained under Rule 15 of such part thereof as may in his opinion be necessary to satisfy the demand together with expenses of the distraint and sale.