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State of Uttar Pradesh - Section

Section 324 in The U.P. Co-operative Societies Rules, 1968

324.

Where any property which has been attached under these rules, has been forcibly or clandestinely removed by any person, the Sale Officer may apply to the Magistrate having jurisdiction for restoration of such property. Where the Magistrate is satisfied about the truth of the facts as alleged in the application, he may order forthwith such property to be restored to the Sale Officer.