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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Uttar Pradesh - Subsection

Section 132(1)(a) in U.P. Revenue Code, 2006

(a)if the amount due from the judgment-debtor is equal to or greater than the value of such crops or trees, the Court shall deliver the possession of the land with the crops and trees to the decree holder, and all rights of the judgment-debtor in or upon such crops or trees shall therefore pass to the decree-holder;