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State of Uttar Pradesh - Section

Section 177 in U.P. Revenue Code Rules, 2016

177. Delivery of possession (Sections 199 and 201).

- If the person declared to be the purchaser of an immovable property applies for delivery of possession over the property so purchased, the Collector shall put the purchaser in possession of such property and for that purpose use or cause to be used such force as may be necessary.Costs of Processes and Collection Charges