Section 22 in The U.P. Agricultural Credit Rules, 1975
22. Release of the property before sale : Sections 10-B and 25.
- Where, prior to the date fixed for sales, the agriculturist or his heirs or legal representatives or any person acting on his behalf or any person claiming an interest in the property distrained pays the full amount due, including interest, and other expenses incurred in the distraint and sale of the property charged the Tahsildar shall not proceed with the sale and shall release the property forthwith.
