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State of Uttar Pradesh - Section

Section 676 in The General Rules (Civil), 1957

676. Payment into Court of proceeds of Sale.

- If a particular sale or other disposition of any property is authorised, unless the Court for reasons to be recorded otherwise orders, the proceeds thereof shall be paid into Court, and the instrument of transfer shall be proposed and placed before the Court for the approval of the Judge as in Form No. G.W. 16.