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State of Uttar Pradesh - Section

Section 154 in U.P. Revenue Code Rules, 2016

154. Opening of the Locker (Section 173).

- As soon as possible after the service of the Garnishee Order under rule 153, the Sub-Divisional Officer shall, with the convenience of the Branch Manager, fix a date when the locker hired by the defaulter shall if considered necessary, be opened and inventory of the contents shall be prepared in the presence of the Sub-Divisional Officer, the Branch Manager and the defaulter who shall be duly informed about such date.