Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 3 in The U.P. Debt Redemption Rules, 1941 3. Transfer of execution to Collector. - The execution of all decrees to which the Act applies in which a civil court has ordered any land situated in the Uttar Pradesh or any interest in such land, to be sold or otherwise transferred, shall be transferred to the Collector.
