Section 17(1)(b) in The U.P. Debt Redemption Act, 1940

[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1)(b) in The U.P. Debt Redemption Act, 1940

(b)in the case of any other agriculturist -

(i)only so much of his land may be sold or otherwise transferred in execution of a decree to which this Act applies, or

(ii)a final decree for foreclosure may be passed in respect of only so much of his land, as would, after such sale or transfer or foreclosure leave with him land the local rate payable in respect of which would be at least rupees twenty-five per annum :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 17(1)(b) in The U.P. Debt Redemption Act, 1940