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State of Uttar Pradesh - Section

Section 24 in The U.P. Debt Relief Act, 1977

24. Execution of order of Appellate Officer and the Debt Settlement Officer.

- Every order of the Appellate Officer under Section 23, and subject thereto, every order of the Debt Settlement Officer determining a debt payable by a small farmer shall be executed by the Munsif having territorial jurisdiction as if it were a decree or order passed by that court.