Section 178(1)(c) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 178(1)] [Section 178] [Entire Act]

State of Uttar Pradesh - Subsection

Section 178(1)(c) in U.P. Revenue Code, 2006

(c)confer upon the receiver all such powers as to bringing and defending suits and for the realization, management, protection, preservation and improvement of the property, the collection of the rents and profits thereof, the application and disposal of such rents and profits and the execution of documents, as the defaulter himself has, or such those powers as the Collector thinks fit.

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State of Uttar Pradesh - Subsection

Section 178(1)(c) in U.P. Revenue Code, 2006