Section 17(1)(a) in The U.P. Debt Redemption Act, 1940

[Cites 0, Cited by 4] [Section 17(1)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1)(a) in The U.P. Debt Redemption Act, 1940

(a)the land of an agriculturist, the local rate payable by whom or recoverable from whom does not exceed twenty-five rupees per annum, shall not be sold or otherwise transferred in execution of a decree to which this Act applies, nor shall a final decree for foreclosure be passed in respect of such land, and

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State of Uttar Pradesh - Subsection

Section 17(1)(a) in The U.P. Debt Redemption Act, 1940