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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(vii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(vii)All cases of execution of decrees relating to debts which are wholly or partially charged upon or decreed against an estate or any part thereof.