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[Cites 0, Cited by 0] [Section 675] [Entire Act]

State of Uttar Pradesh - Subsection

Section 675(1) in The General Rules (Civil), 1957

(1)While granting permission for sale of property under Section 28 or 29 of the Act, the Court may direct that the sale shall be conducted in the manner provided for the sale of property under Order XXI of the Code of Civil Procedure, 1908, with such adaptations and modifications as may be found necessary in the circumstances of the case.