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[Cites 0, Cited by 0] [Section 284] [Entire Act]

State of Uttar Pradesh - Subsection

Section 284(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)When the sale officer goes to any place to conduct a sale and no sale takes place, a charge shall be levied to meet the cost of his deputation according to the following scale :
      Rs. P.
(i) [ [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] When the amount for recovery does not exceed Rs. 100 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 1 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 50 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
(ii) [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] When such amount exceeds Rs. 100 but does not exceed Rs.1,000 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 3 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 00 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]
(iii) [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] When such amount exceeds Rs. 1,000 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] .. [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 6 [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] 00] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.]