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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Uttar Pradesh - Subsection

Section 86(2)(b) in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

(b)the Special Judge has passed the decree under Section 14, the land revenue shall be taken to be the land revenue of land which is reported by him to the Collector under sub-section (2) of Section 19 (without re-deducting remission for the fall in prices) and the debts to be as decreed by him under Section 14.