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State of Uttar Pradesh - Section
Section 178 in U.P. Revenue Code Rules, 2016
178. Cost of various processes (Section 180).
- The costs of various processes mentioned in sections 170 to 178 shall be as follows, and shall be recoverable along with arrears of land revenue:| (a) | Writ of demand | Rs.5/- |
| (b) | Warrant of Arrest | Rs.10/- |