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State of Uttar Pradesh - Section

Section 200 in U.P. Revenue Code, 2006

200. Application of sale proceeds.

- Where the sale of a property has been confirmed under Section 194, the proceeds of the sale shall be utilized in the following order -
(a)for meeting the cost of the process and the collection charges, if any;
(b)for payment of the arrears for the recovery whereof the property was sold;
(c)the balance, if any, shall be paid to the defaulter.