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State of Uttar Pradesh - Section

Section 18 in The U.P. Agricultural Credit Rules, 1975

18. Reaping and gathering of crops and produce : Sections 10-B and 25.

- Where the crops or ungathered produce of the land arc distrained, the Tahsildar may cause them to be sold when fit for reaping or gathering, or at his option may cause them to be reaped or gathered in due season and stored in proper place until sold.