Section 6A(2)(a) in The U.P. Debt Relief Act, 1977

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State of Uttar Pradesh - Subsection

Section 6A(2)(a) in The U.P. Debt Relief Act, 1977

(a)On receipt of such application and after inquiry conducted in the manner prescribed, the Debt Settlement Officer shall pass an order releasing the mortgaged property, and grant a certificate of redemption in the prescribed form which shall be admissible as evidence of such redemption in any proceeding before any court or other authority.

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State of Uttar Pradesh - Subsection

Section 6A(2)(a) in The U.P. Debt Relief Act, 1977