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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(1) in U.P. Revenue Code Rules, 2016

(1)If the arrears of rent referred to in section 143 remains outstanding for more than two years, and there are no chances of its recovery, then the Samiti or the local authority may, by resolution, recommend to the Sub- Divisional Officer for writing it off.