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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6A(1) in The U.P. Debt Relief Act, 1977

(1)A debtor referred to in clause (f), Section 5 may make an application to the Debt Settlement Officer having jurisdiction over the area within which such debtor ordinarily resides, or an order releasing the mortgaged property and for the grant of a certificate of redemption.