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State of Uttar Pradesh - Section

Section 15 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

15. [Section 19].

- When the Special Judge sends a decree to the Collector under section 19, he shall, at the same time intimate him to the extent to which the debt to which the decree relates has been reduced under section 14, and the amount of the costs awarded against the debtor.