Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 15B in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

15B.

Where a case is governed by the proviso to sub-section (2) of section 49, the Special Judge shall specify what ancestral debt is recoverable from which ancestral property in liquidation proceedings.