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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Uttar Pradesh - Subsection

Section 144(1) in U.P. Revenue Code Rules, 2016

(1)The warrant of arrest of a defaulter may be issued by any Revenue Officer not below the rank of an Assistant Collector in R.C. Form-37 and it may be executed by the officer or official authorised by the Revenue Officer issuing the warrant of arrest and the name of the officer or official authorised to execute the arrest of warrant should be mentioned in such warrant.