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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The U.P. Debt Redemption Act, 1940

(2)The provisions of section 8 shall apply to decrees passed by a panchayat so established as if for the words "Civil Court which passed the decree or to which the I execution of the decree has been transferred", in that section, the words "Court of the Tahsildar" were substituted.