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 55 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934 55. [Section 21]. - Public debts which are decreed by the Special Judge shall be included in the total to be liquidated under Chapter III.
