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[Cites 0, Cited by 0] [Section 675] [Entire Act]

State of Uttar Pradesh - Subsection

Section 675(4) in The General Rules (Civil), 1957

(4)The Court shall determine the lots, if any, in which the property shall be sold; the manner of advertising the sale; and the probable expenses thereof, and shall fix the date and place of sale and settle the proclamation of sale as in Form No. G.W. 14.