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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(4) in The U.P. Debt Redemption Act, 1940

(4)Where a declaration has been made under the provisions of this section no order shall be made for the execution of the decree against the land, agricultural produce or person of agriculturist in respect of whom the declaration made or his heir or successor, and the court shall record a direction to this effect in the decree.