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State of Uttar Pradesh - Section

Section 175 in U.P. Revenue Code Rules, 2016

175. Date of ownership [Section 198(3)].

- When the sale of an immovable property has been confirmed in accordance with section 194, the right, title and interest of the land of the immovable property aforesaid vested in the defaulter shall be deemed to have vested in the certified purchaser from the date of the auction sale.Sale Certificate