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[Cites 0, Cited by 0] [Section 169(4)] [Section 169] [Entire Act]

State of Uttar Pradesh - Subsection

Section 169(4)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(i)in the case of a taqavi loan, issue a notice to the tenure-holder to furnish fresh security for the loan within one month from the receipt of notice, and, in case the tenure-holder fails to comply with the notice, he shall order recovery of the remaining instalments of the loan in instalment; and