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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Uttar Pradesh - Subsection

Section 146(1) in U.P. Revenue Code Rules, 2016

(1)If the defaulter is detained in Civil Prison, the allowance for his subsistence shall be according to the rate fixed under section 57 of the Code of Civil Procedure 1908. The amount of such allowance if certified by the Jailor to have remained unpaid, may also be recovered as arrears of land revenue.