Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 21 in The U.P. Agricultural Credit Rules, 1975

21. Utilisation of sale proceeds : Sections 10-B and 25.

(1)Where any crop, produce or other movable property is distrained and sold under this Chapter, the amount realised be utilised in the manner laid down in Rule 29.
(2)The agriculturist or his heir or legal representative shall be given a receipt for the amount discharged from the sale proceeds.