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State of Uttar Pradesh - Section

Section 240 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

240.

Subject to the provisions of the Act, process shall ordinarily be issued in respect of the whole of the arrears due from the defaulter, whether such arrears are due in respect of one or more khata khataunis.
(B)Writs of Demand and Citations