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State of Uttar Pradesh - Section

Section 168 in U.P. Revenue Code Rules, 2016

168. Deposit of purchase price (Sections 189 and 190).

- Where any property (whether movable or immovable) is sold by public auction for the recovery of arrears of land revenue under Chapter XII of the Code, every deposit of the purchase money under section 189 or section 190 shall be made either in cash or by demand draft or partly in cash and partly by such draft.