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State of Uttar Pradesh - Section

Section 150 in U.P. Revenue Code Rules, 2016

150. Objection against attachment (Section 172).

- If any objection is filed against the attachment of the movables on the ground that the same was exempt from attachment or that they do not belong to the defaulter, such objection shall be decided by the Sub-Divisional Officer or by an Assistant Collector within a month from the date of such objection or before the actual sale thereof.Sale of Movables