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State of Uttar Pradesh - Section

Section 242 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

242.

Process under Section 280 is not required by law to precede process under Section 282 (attachment of immovable property) but ordinarily a writ in Z.A. Form 68, or citation to appear in Z.A. Form 69 should issue before any other process is resorted to.