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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Uttar Pradesh - Subsection

Section 194(1) in U.P. Revenue Code, 2006

(1)On the expiration of thirty days from the date of sale, if no application is made under Section 192 or Section 193, or if such application has been made and rejected by the Collector or the Commissioner, as the case may be, the Collector shall, subject to the provisions of sub-section (2), confirm the sale.