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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(c) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961

(c)all cases of execution of decree relating to debts which are wholly or partially charged upon, decreed against, any land, or any part thereof acquired under the Act.