Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 677 in The General Rules (Civil), 1957 677. Order as to application of proceeds. - If the instrument of transfer is approved by the Court, an order shall be passed directing in what manner the proceeds thereof are to be applied and how the costs of the application to the Court are to be paid, as in Form No. G.W. 17.
