Section 14 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
14. [ [Section 9 and 11]. [Substituted by Notification No. 2289-11-C-657-C-58, dated July, 24, 1959.]
- Fees payable for the service of processes according to the provisions of the Code of Civil Procedure shall be the same as those prescribed for the service of similar processes issued by a Civil Court. In proceedings under this Act before the Collector, process shall be issued free of charge in the first instance, and the requisite process fee shall be realized from the compensation money and rehabilitation grant payable to the debtors-applicant under the U. P. Zaminadari Abolition and Land Reforms Act, 1950.]
