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State of Uttar Pradesh - Section

Section 4 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

4. [Section 5].

- In making a report to the Board of Revenue under section 5, of the Collector, shall as far as possible state the amount of land revenue payable by the applicant in each district in which his property lies and also the names and addresses of the creditors and the amount owed to each.