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State of Uttar Pradesh - Section

Section 164 in U.P. Revenue Code Rules, 2016

164. Sale Officer (Section 186).

- Every sale of immovable property shall be made by the Collector or by an Assistant Collector authorized by him, who may, from time to time postpone the sale. If a sale is adjourned for more than 21 days, a fresh proclamation of sale shall be necessary.