Section 7(1) in The U.P. Debt Redemption Rules, 1941
(1)The multiple prescribed for calculating the value of the judgement-debtor's unprotected land for the purpose of transfer under sub-sections (2) and (3) of section 16 of the Act shall be the multiple prescribed in Appendix 1 of the rules made under the Uttar Pradesh Encumbered Estates Act, 1934 (XXV of 1934), read with Rules 21 and 26 of these rules, for the settlement circle in which the judgement-debtor's unprotected land lies.
