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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Uttar Pradesh - Subsection

Section 160(1) in U.P. Revenue Code Rules, 2016

(1)As soon as may be, after a land is attached under section 174(1), the Collector or the Assistant Collector authorised by the Collector may proceed to let it out to any person, other than the defaulter whom he thinks fit, provided such person pays the whole of the arrears including the cost of the process of attachment before the execution of the deed of the lease.