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State of Uttar Pradesh - Section

Section 23 in The U.P. Debt Redemption Act, 1940

23. Decree to be executed by arrest and detention of judgement-debtor.

- No decree to which this Act applies shall be executed by the arrest and detention of the Judgement-debtor unless the court is satisfied that such debtor has alienated or removed or concealed any of his property with the intention to defeat or delay the execution of such decree.