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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53(4) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(4)At any time after an agreement has been executed in pursuance of sub-section (1) any person may pay off the amount for which the charge has been created, with the interest due up to the date of such payment.