Section 33A in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
33A. [ [Section 24 and 16]. [Rule 33-A inserted, vide Notification no. 6791/1-C-210 C-54, dated December 29, 1954.]
- Any amount realized by the Collector by sale under section 24 shall be expended by him in discharging the debts of the debtor landlord in order of priority under section 16 of the Act.]
