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State of Uttar Pradesh - Section

Section 182 in U.P. Revenue Code, 2006

182. Attachment of immovable property.

(1)Every process of attachment of any immovable property under Section 174 or Section 177, or for lease of any land under Section 175 shall be issued by the Collector.
(2)Every such attachment shall be effected in the manner prescribed in Order XXI, Rule 54 of the First Schedule to the Code of Civil Procedure, 1908.